Section 5(3) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(3)The Deputy Commissioner [or as the case may be, the Registrar] [Inserted by East Punjab Act 23 of 1949, section 5(a).] may, after consulting such authorities, if any, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe, specify the conditions on which any loan sanctioned by him is made, and specify the instalments by which it is to be repaid.
