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State of Haryana - Section
Section 27 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
27. Safe custody and cancellation of mortgage deed and surety bond.
[Section 8]. - The hypothecation deed and personal bond shall be kept in safe custody of the Secretary. When the advance with interest due thereon have been fully repaid, the hypothecation deed and the surety bond shall be returned to the Borrower duly cancelled after obtaining a certificate from the Accountant-General as to the complete repayment of the motor car advance and the interest accrued thereon.Form I(See rule 3)Form of application for grant of house building advance under the Haryana Legislative Assembly (Facilities to Members) Act, 1979.| 1. | Name of the applicant (in block letters) | ||
| 2. | Father's name/husband's name (in case of married ladyapplicant) | ||
| 3. | Designation and address of the applicant | ||
| 4. | Exact size and location of the plot whereon a residential houseis proposed to be built. Place where the plot is situated andsurrounded by : | ||
| North | South | ||
| East | West | ||
| 5. | The plan of the house should be attached |