Section 17 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
17. Order granting loan conclusive of certain matters.
- A written order by the State Development Bank or a District Development Bank or by the persons or Committees authorised under its bye-laws to make loans for all or any of the purposes specified in Section 12, advancing either before or after the commencement of this Act, a loan to or with the consent of a person mentioned therein, for the purpose of carrying out the work specified therein for the development of the land or for the agricultural and rural development purposes specified therein, shall, for the purposes of this Act, be conclusive of the following matters :-(a)that the work described or the purpose for which the loan is granted is an Agricultural and Rural Development purpose within the meaning of Section 12;(b)that the person had on the date of the order a right to make such an improvement or incur expenditure for Agricultural and Rural Development purposes, as the case may he;(c)that the improvement is one benefiting the land specified; and(d)that the Agricultural and Rural Development purpose concerns the land offered in security, or any part thereof as may be relevant.
