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Citedby 127 docs - [View All]
Mustt. Amrana Begum Mazumdar vs State Of Assam And Ors. on 1 February, 2006
Tadepalli Ram Rathnam vs Kantheti Varadarajulu And Ors. on 29 August, 1969
Geddeam Damayanti And Another. vs Geddam Akkamma And Others. on 26 September, 2007
Birendra Nath Roy vs Sm. Sukumari Bakshi on 7 February, 1949
Smt. Usha Devi vs Chief General Manager, Bina ... on 16 September, 2004

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[Complete Act]
Central Government Act
Section 107 in The Indian Evidence Act, 1872
107. Burden of proving death of person known to have been alive within thirty years.- 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.