Section 17(7) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(7)The advance for purchase of a newly built house and the land on which it stands or land shall be sanctioned in one lump sum after the borrower has furnished the security required therefor under these regulations :The amount of the loan sanctioned for the purchase of a house and land on which it stands shall not be released unless the Housing Commissioner is satisfied that the borrower has settled the purchase of a suitable house and has completed the preliminary formalities including those prescribed in regulation 8 (h) (i) and has furnished the security prescribed under these regulations.
