Section 114 in Andhra Pradesh Co-Operative Societies Act, 1964
114. [Mortgages created] [Substituted 'Mortgages executed' by Andhra Pradesh Act No. 2 of 1999.] by manager of Joint Hindu Family.
(1)[A mortgage created in favour of] [Substituted by Andhra Pradesh Act No. 2 of 1999.] [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] either before or after commencement of this Act, by the manager of a Joint Hindu Family, shall notwithstanding any law to the contrary, be binding on the members thereof, whether majors or minors, if the loan secured by the mortgage was granted for the purchase of any land or the improvement of any agricultural land or for the improved cultivation of such land.(2)Where such mortgage is called in question on the ground that [it was created] [Substituted 'it was executed' by Andhra Pradesh Act No. 2 of 1999.] by the manager of a Joint Hindu Family, for a purpose not binding on the members thereof, whether majors or minors, the burden of proving the same shall, notwithstanding any law to the contrary, be on the party raising it.
