Section 154(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)Where a mortgage executed in favour of Uttarakhand State co-operative Bank, whether before or after the commencement of the Act, is called in question of the ground that it was executed by the manager of a Joint Hindu Family for a purpose not binding on the member thereof whether major or minor, the burden of proof shall, notwithstanding anything contained in any other law for the time being in force, rest upon the party which calls such mortgage in question.
