Section 43 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
43.
The payment for dwelling sites shall be made in the following order:(i)[ The applicant under the High Income Group and the Middle Income Group shall pay/deposit 30 per cent of the disposal price immediately after it has been decided to allot a dwelling site to him, but the applicant under Low Income Group and the Economically Weaker Section, shall pay/deposit 20 per cent of the disposal price immediately after it has been decided to allot a dwelling site to him."] [Substituted by Amendment Regulation of 1989 published on 16.5.1989.](ii)The balance amount of the disposal price shall be paid within such period as may be determined by the Board and specified in the allotment order.
