Section 45(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)Where a [gehan created or mortgage or hypothecation] [Substituted for 'mortgage' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1987.] executed in favour of the [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1987.] is called in question on the ground that it [was created] [Substituted for 'was executed' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1987.] by a person governed by a custom or the manager of a joint Hindu family for a purpose not binding on the reversioner's and the members thereof, whether major or minor, the burden of proving the same shall, notwithstanding any law to the contrary, be on the party raising it.
