Section 125(2) in The Manipur Co-operative Societies Act, 1976
(2)In other cases, where a mortgage executed in favour of a land development bank or the State Land Development Bank, 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.
