Section 121 in The West Bengal Co-Operative Societies Act, 1983
121. Mortgage executed by members of joint Hindu Family. -
(1)Where a mortgage executed before or after the commencement of this Act in favour of a co-operative land development bank is called in question on the ground that it was executed by the manager of a joint Hindu Family for a productive purpose not binding on the members thereof, the burden of proof shall, notwithstanding anything contained in any other law for the time being in force, rest on the person who calls the mortgage in question.(2)For the purpose of this section, the expression "productive purpose" within the meaning of clause (ii) of the Explanation to clause (12) of section 2 shall be deemed to be a purpose binding on the members (major or minor) of a joint Hindu Family.
