Section 4 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
4.
Loans will also be admissible to Local Bodies (Corporations and Municipalities and Improvement Trusts) for the construction of houses which will be whole-time employees and also to other persons eligible under sub-para (a) of Rule 3 above on a no-profit no-loss basis. The local bodies will have to contribute 20 per cent. of the cost of the houses from their own resources.
