Report No. 166
9. Burden of Proof.-
In any proceedings under this Act, the burden of proving that any property specified in the notice served under section 7 is not illegally acquired property shall be on the person affected.
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Report No. 166 9. Burden of Proof.- In any proceedings under this Act, the burden of proving that any property specified in the notice served under section 7 is not illegally acquired property shall be on the person affected. |
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