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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974

(2)Where a mortgage executed in favour of bank is called in question on the ground that it was executed by the manager of a joint Hindu family for a purpose not binding on the member (Whether such members have attained majority or not) thereof the burden or proving the same shall lie on the party alleging it.