Section 83C in The Orissa Co-operative Societies Act, 1962
83C. [ Order granting loan conclusive of certain matters. [Substituted by Orissa Act No. 5 of 1970 Section 10-See Orissa Gazette Extraordinary dated 5.3.1970.]
- A written order by the [Co-operative Agricultural and Rural Development Bank] or any committee or other person authorised by this Act or the Bye-Laws of the Bank to grant loans for any of the purposes specified in the Bye-Laws of the concerned bank, granting, either before or after the commencement of this Act, a loan for the benefit of the land or for any productive purpose specified therein shall, for the purposes of this Act, be conclusive of the following matters, namely :(a)that the work described or the purposes for which the loan is granted is an improvement or productive purpose, as the case may be, within the meaning of the Bye-Laws of the Society;(b)that the person had, on the date of the order, a right to make such an improvement or to incur expenditure for productive purposes, as the case may be; and(c)that the improvement is one benefiting the land specified and productive purpose concerns the land offered in security or any part thereof as may be relevant.]
