Section 26(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)Where a mortgage executed in favour of [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], whether 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 whether major or minor, the burden of proof shall, notwithstanding anything contained in any other law for the time being in force, rest upon the party which calls such mortgage in question.
