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] [Entire Act] British India - Section Section 3 in The Shore Nuisances (Bombay And Kolaba) Act, 1853 3. Onus of proving right.-- Upon the hearing of every such petition, the onus of proving the alleged right shall be on the petitioner.
