Section 44Q in The Bihar Co-operative Societies Act, 1935
44Q. Order granting loan conclusive of certain matters.
- Written order by the Land Development Bank, or person or managing committees authorised by this Chapter or under the bye-laws of the bank to make loans for all or any of the purposes specified in Section 44-B granting either before or after the commencement of the Bihar Co-operative Societies (Amendment) Ordinance, 1975, a loan to or with the consent of a person mentioned therein for the benefit of the land or for the productive purpose specified therein, shall be conclusive of the following matters namely:-(a)that the work described or the purpose for which the loan is granted, is an improvement or productive purpose, as the case may be, within the meaning of Section 44-B;(b)that the person had on the date of the order a right to make such improvement or incur expenditure for such productive purpose, as the case may be; and(c)that the improvement is one benefiting the land specified and the productive purpose concerns the land offered as security or any part thereof as may be relevant.
