Section 18A in The Chota Nagpur Encumbered Estates Act, 1876
18A. [ Freedom from obligation to in inquire into necessity for or application of, money. [Substituted by Act 5 of 1884]
(1)A mortgagee advancing money upon any mortgage made under Section 18 shall not be bound to see that such money is wanted, or that no more than is wanted is raised.(2)the receipt of the Manager for any moneys paid to him as such shall discharge the person paying the same therefrom and from being concerned to see to the application thereof.]
