Section 85A in The Orissa Co-operative Societies Act, 1962
85A. Mortgages executed by manages of joint Hindu families.
(1)Mortgages executed in favour of [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] either before or after the commencement of this Act, by the manager of a Hindu Joint family shall, notwithstanding any law to the contrary, be binding on all the members thereof, if the loan secured by the mortgagor was granted for any purpose of agricultural development of the land in accordance with the Bye-Laws of the Bank.(2)Where such mortgage is called in question on the ground that it was executed by the manager of a Hindu joint 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 alleging it.
