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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4) in Uttar Pradesh Dacoity Affected Areas Act, 1983

(4)In any proceeding under this section the burden of proving that the property or any part thereof mentioned in the representation under Section 18 was not acquired by or as a result of the commission of a scheduled offence shall be on the person claiming the property notwithstanding anything contained in the Indian Evidence Act, 1872.