Section 16(4) in The Rajasthan Dacoity Affected Areas Act, 1986
(4)In any proceeding under this section, the burden to prove that the property or any part thereof mentioned in the representation under section 15 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 (Central Act 1 of 1872).
