Section 42 in The National Capital Region Planning Board Rules, 1985
42. Security for loans.
- Loans to Local authorities, urban development authorities, housing boards and such other authorities other than the State Governments and the Union territory administration shall be sanctioned only against adequate security. The security to be taken shall ordinarily be at least 33 1/3 per cent more than the amount of loan: provided that the Board may accept a State guarantee in lieu of the security.
