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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1)(ii) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(ii)The first instalment, equal to twenty-five per cent. of the total amount of the sanctioned loan shall. be released only when the borrower has executed the mortgage-deed, complied with the required necessary formalities and the Housing Commissioner is fully satisfied on the basis of the evidence produced by the borrower and after satisfying himself that the borrower has invested from his own resources a sum equivalent to at least twenty-five per cent. of the total loan.