Section 17(2) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(2)The first instalment, equal to 25 per cent. of the total amount of the sanctioned loan shall be released only when the Housing Commissioner is fully satisfied on the basis of the evidence produced by the borrower that he possesses a plot of land within the city or the municipality where he proposes to construct a house and that he has invested from his own resources at least 20 per cent. of the total estimated cost of the land and house.
