Section 26 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
26. Ordinary loan.
(1)A land holder may, with the assistance of the Nigam, apply to a bank or a financing institution, for an ordinary loan for meeting the proportionate cost of works.(2)The amount of ordinary loan, if sanctioned to the land holder, shall be paid to the Nigam by the bank or the financing institution concerned on account of and on behalf of the land holder towards the proportionate cost of works payable to him to the Nigam.
