Section 71 in The Orissa Co-operative Societies Act, 1962
71. Loan taken or mortgage executed by members of joint Hindu families.
- Where in the course of settlement of a dispute under Section 70 or any proceedings under this Act, or in any suit, a loan taken from or a mortgage executed in favour of a Society, whether before or after the commencement of this Act, is called in question on the ground that it is taken or executed by the manager of a joint Hindu family for a purpose not binding on the members thereof, whether major or minor, the burden of proof shall, notwithstanding anything contained in any other law for the time being in force rest upon the party which calls such loan or mortgage in question.Chapter-X Winding Up and Dissolution of Societies
