Section 7C in The Orissa Betterment Charges Act, 1955
7C. Burden of proof and power of Court to ignore admission.
- Notwithstanding anything contained in any other law for the times being in force -(a)If in any proceedings under this Regulation the validity of the transfer or relinquishment of any immovable property is called in question or if such proceedings are for the recovery of possession of immovable property, the burden of proving that the transfer of relinquishment was valid shall lie on the transferee [or any person claiming the right to the property through the transferee] [Inserted by Orissa Regulation 1 of 1997, vide Orissa Gazette Extraordinary No.391, dated 27.3.1997.];(b)the Court shall in any suit or proceeding relating to the transfer of immovable property a member of the Scheduled Tribes have power to require in fact expressly or impliedly admitted by such member to be proved otherwise than by admission.
