Section 119 in The Manipur Co-operative Societies Act, 1976
119. Order granting loan conclusive of certain matter.
- A written order by the land development bank or person or board authorised under the bye-laws of the bank to make loans for all or any of the purposes specified in Section 111, granting a loan to or with the consent of a person mentioned therein, for the purpose of carrying out the work specified therein, for the benefit of the land or for the productive purpose specified therein shall, for the purpose of this Act, be conclusive of the following matters, that is to say-(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 111;(b)that the person had, at the date of the order, a right to make such an improvement, or incur expenditure for productive purpose, 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.
