Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(iii) in House Building Loans or Advance (iii)After the execution of the mortgage deed of the creation of equitable mortgage the balance amount of 50% of the land or advance shall be paid to the employee instalments which shall depend upon the progress of the construction of the house.
