Section 28 in The Himachal Pradesh Debt Reduction Act, 1976
28. Burden of proofs of considerations.
- Notwithstanding anything to the contrary contained in any other enactment for the time being in force the burden of proving that any consideration alleged to have been paid by a money-lender has actually passed, shall be on him, unless the consideration is acknowledged by a debtor in his own handwriting or has been endorsed by the registering officer acting under clause (c) of sub-section (1)of section 58 of the Indian Registration Act, 1908, as having been paid in his presence
