Section 87A(2) in Karnataka Co-Operative Societies Act, 1959
(2)In other cases, where a mortgage executed in favour of an [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] either before or after the commencement of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.] Co-operative Societies (Amendment) Act, 1964, 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 (whether such members have attained majority or not) thereof, the burden of proving the same shall, notwithstanding any law to the contrary, lie on the party alleging it.
