Section 62 in Haryana Co-operative Societies Act, 1984
62. Mortgages and charges created by Joint Hindu Family.
- Where a mortgage or charge created in favour of a society is called in question on the ground that it was executed by a person governed by custom or the manager of Joint Hindu Family for a purpose not binding on the reversioners or the members thereof, whether major or minor, the burden of proving the same, notwithstanding any law to the contrary, be on the party raising it.
