Section 126(2) in The Tripura Co-operative Societies Act, 1974
(2)In other cases, where a mortgage executed in favour of a co-operative land development bank either before or after the commencement of this Act, is called in question on the ground that it was executed by the manager of a Hindu joint family for a purpose not binding on the members (whether such members have attained majority or not) thereof, the burden of proving the same shall, notwithstanding any law to the contrary, lie on the party alleging it.
