Section 8(g) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(g)he has not taken any loan for construction of houses or purchase of a house under any Housing Scheme of the State or the Central Government either in his own name or in the name of his wife/her husband or dependent child; and/or has not previously availed himself/herself of any financial assistance from the Government for construction of a house anywhere within India;
