Section 17(3) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(3)The second and third instalments not exceeding 50 per cent. and 25 per cent. each of the sanctioned loan, respectively shall be paid when the house in question is verified to the satisfaction of the Housing Commissioner to have been constructed in accordance with the sanctioned plan up to plinth level and roof level, respectively.
