Section 28 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
28.
The loanee shall maintain the house in good repair, and shall pay all rates and taxes regularly, and shall keep the house insured, at his own expense, with the Life Insurance Corporation of India only or with any other company approved of in writing by the Parishad, against such other risks, if any, as may be prescribed by the Parishad from time to time.
