Section 24 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968
24.
Except with the previous sanction in writing of the Parishad, the applicant shall not transfer by way of sale, gift or mortgage or otherwise the land and the building erected or purchased by the borrower or any right or title or interest therein till such time as the full amount of the loan and interest due has been repaid to the Parishad.
