Section 5(1) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(1)Any refugee may submit to the Deputy Commissioner within the local limits of whose jurisdiction he intends to build a house an application in the prescribed form, supported by an affidavit, stating the amount of loan desired by him, the purpose for which it is desired and the manner in which the repayment of the loan, if granted to him is proposed.
