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State of Uttar Pradesh - Section

Section 21 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

21.

The applicant shall complete the construction of the house within one year of the date of the drawal of the first instalment of the loan or by a specific date not beyond two years of the date of drawal of the first instalment of the loan as may be determined by the Parishad at the time of sanctioning the loan.