Section 142 in Jammu and Kashmir Co-Operative Societies Act, 1989
142. Mortgages executed by Manager of Joint Hindu Family.
- If a mortgage executed in favour of a Housing society or Housefed, either before or after the commencement of this Act, is called in question on the ground that it was executed by the Manager of a Joint Hindu Family for a purpose not binding on the members thereof, the burden of providing the same shall not withstanding any law to the contrary, lie on the party raising it.
