Section 7C(a) in The Orissa Betterment Charges Act, 1955
(a)If in any proceedings under this Regulation the validity of the transfer or relinquishment of any immovable property is called in question or if such proceedings are for the recovery of possession of immovable property, the burden of proving that the transfer of relinquishment was valid shall lie on the transferee [or any person claiming the right to the property through the transferee] [Inserted by Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391, dated 27.3.1997.];
