Section 20 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
20. Full repayment before thirty years.
- The loan shall be repayable within thirty years from the date on which the first instalment is advanced in the manner prescribed in Rule 12. However, it shall be open to a borrower to deposit the entire amount outstanding against him at any time during the terms of repayment of thirty years.
