Section 13 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968
13. Priorities in advancement of loans.
- Priorities in granting of loans shall be fixed in the following order :(i)Applicants whose houses have been demolished or otherwise acquired in connection with any development scheme of the Parishad and who hold a plot of land.(ii)Applicants who posses a plot of land developed and leased out to them by the Parishad.(iii)Applicants having no residential house in the city or the municipality but owning a plot of land on which a house can be constructed.(iv)Applicants having no house of their own and also having no plot of land but desirous of building a house on a plot of land to be leased out or sold to them by the Parishad.(v)Others.
