Section 11 in Assam Land Grabbing (Prohibition) Act, 2010
11. Burden of proof.
- Where in any proceeding under this Act, a land is alleged to have been grabbed, and such land is prima-facie proved to be the land owned by the Government or by a private person, the Special Tribunal shall presume that the person who is alleged to have grabbed the land is a land-grabber and the burden of proving that the land has not been grabbed by him shall be on such person.
