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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1)(iii) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(iii)The second and third instalments not exceeding fifty per cent. and twenty-five per cent. of the sanctioned loan, respectively, shall be paid when the house in question has been verified to the satisfaction of the Housing Commissioner to have been constructed in accordance with sanctioned plan up to plinth level and roof level respectively.