8. Order granting loan conclusive on certain points.—
A written order under the hand
of an officer empowered to make loans under this Act granting a loan to, or with the consent
of, a person mentioned therein, for the purpose of carrying out a work described therein, for
the benefit of land specified therein, shall, for the purposes of this Act, be conclusive
evidence—
(a) that the work described is an improvement within the meaning of this Act;
(b) that the person mentioned had at the date of the order a right to make such an
improvement; and
(c) that the improvement is one benefiting the land specified.
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