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State of Uttar Pradesh - Section

Section 28 in The U.P. Debt Relief Act, 1977

28. Burden of proof.

- In any suit or proceeding, the burden of proving that the debtor [or the Small farmer] [Inserted by U.P. Act No. 2 of 1979.] is not entitled to the protection of this Act shall, notwithstanding anything contained in any law for the time being in force, lie on the creditor.