Indian Evidence Act, 1872

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Sections	Particulars
Chapter VII	The Burden Of Proof
108	Burden of proving that person is alive who has not been heard of for seven years
Description	79[Provided that when ] the question is whether a man is alive or dead, and it is proved that he has not been heard of for seven years by those who would naturally have heard of him if he had been alive, the burden of proving that he is alive is 80[shifted to] the person who affirms it .