Section 34 in The Punjab Co-operative Land Mortgage Banks Act, 1957
34. Special provisions for mortgages executed by Managers of Joint Hindu Family.
- Where a mortgage executed in favour of Mortgage Bank is called in question on the ground that it was executed by a person governed by custom and the manager of a Joint Hindu family for a purpose not binding on the reversioners 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.
