LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 107 — Burden of proving death of person known to have been alive within thirty years.

Indian Evidence Act, 1872
When the question is whether a man is alive or dead, and it is shown that he was alive within thirty years, the burden of proving that he is dead is on the person who affirms it.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›