Section 26 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968
26.
The loanee shall maintain the house in good repair, and shall pay all rates and taxes, regularly and shall keep the house insured, at his own expense, with the Life Insurance Corporation of India only or with any other company approved or in writing by the Parishad, against such other risks, if any, as may be prescribed by the Parishad from time to time.
