Section 114(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Where such mortgage is called in question on the ground that [it was created] [Substituted 'it was executed' by Andhra Pradesh Act No. 2 of 1999.] by the manager of a Joint Hindu Family, for a purpose not binding on the members thereof, whether majors or minors, the burden of proving the same shall, notwithstanding any law to the contrary, be on the party raising it.
