Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165(6)] [Section 165] [Entire Act] State of Madhya Pradesh - Subsection Section 165(6)(b) in The M.P. Land Revenue Code, 1959 (b)the burden of proving that the transfer was not spurious, fictitious or benami shall lie on the person who claims such transfer to be valid.