Section 126 in The Tripura Co-operative Societies Act, 1974
126. Mortgages executed by managers of joint Hindu families.
(1)Mortgages, in respect of loans by a co-operative land development bank, either before or after the commencement of this Act, by the manager of a Hindu joint family for any of the purposes mentioned in Section 115 shall be binding on every member of such joint Hindu family, notwithstanding any law to the contrary.(2)In other cases, where a mortgage executed in favour of a co-operative land development bank either before or after the commencement of this Act, 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.
