Section 4(4) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(4)[ [in regard to every transfer to which this section applies] [Substituted by M.P. Act No. 13 of 197-1 (w.e.f. 7-3-1974.)] the burden of proving that the transfer was not benami or was not made in any other manner to defeat the provisions of this Act shall be on the transferor.
