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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977

(2)Where a mortgage executed in favour of a bank is called in question on the ground it was executed by Karta of a Joint Hindu Family for a purpose not binding on the members (whether such members have attained majority or not) thereof, the burden of proving the same shall be on the party alleging it.