Section 14(b) in The National Housing Bank Act, 1987
(b)[ making of loans and advances or rendering any other form of financial assistance whatsoever for housing activities to housing finance institutions, scheduled banks, state co-operative agricultural and rural development banks or any other institution or class of institutions as may be notified by the Central Government;(ba)making of loans and advances for housing or residential township-cum-housing development or slum clearance projects;]
