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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(4) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(4)Subject to such conditions and limitations as may be prescribed, the Board may grant loans and advances, on such terms and conditions as it may determine, to any other local authority, and co-operative society, or to any other person for the construction of houses,