Section 5(4) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(4)The Financial Commissioner shall, after consulting such authorities, if any, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe, either reject the application or accept it in whole or in part, and may specify the conditions on which the loan is to be made, and specify the instalments by which it is to be repaid.
