Section 16(3) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(3)In any proceeding under this section, the burden of proving that the property or part thereof mentioned in the representation was not acquired [through the commission of a specified offence] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] shall be on the person claiming the property, notwithstanding anything contained in the Evidence Act, 1872 (No. 1 of 1872).
