Section 125 in The Manipur Co-operative Societies Act, 1976
125. Mortgages executed by managers of joint Hindu families.
(1)Mortgages, in respect of loans by a land development bank, or the State Land Development Bank, by the manager of a Hindu joint family for the improvement of agricultural land or of the methods of cultivation, or for financing any other means to raise the productivity of the land, or for the purchase of land 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 land development bank or the State Land Development Bank, 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.
