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State of Uttar Pradesh - Section
Section 28 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968
28. Action in case of breach of any of the terms.
- In the event of breach of any of the terms or conditions contained in these rules and in the instrument to be executed by the applicant, the entire amount of loan advanced shall become payable forthwith in lump sum and the Parishad shall be entitled to foreclose the mortgage, eject all occupiers of the house and take possession of the same.Annexure 'A'Application for loan under the Middle Income Group Housing SchemeNote - Please give clear statements in columns provided in the form and enclose documents and certificates in support of your statements.Proof Enclosure No........................| 1. | Amount of loan applied for (in words) Rs | .......................... |
| 2. | Name of applicant(In Block Letters) Son of | .................................. |
| 3. | Permanent address | .................. ......... |
| 4. | Postal address | ............................ |
| (Note.- Any change in address be communicated to theSanctioning Authority without delay). | ||
| 5. | (i) Are you a displaced person migrating from Pakistan? | ............................ |
| (ii) If so, have you taken any loan for a house under theRelief and Rehabilitation Scheme? | ............................ | |
| (iii) Has a house been allotted to you under the said scheme? | ............................ | |
| (Note.- Please enclose certificate issued by the DistrictRelief and Rehabilitation Officer in support of your statement). | ||
| 6. | Age of the applicant. | ........................years |
| 7. | Annual income from all sources with source of income | ............................ |
| (Note)-- Documentary evidence of income assessed for thepurpose of income-tax or a certificate of Income from theemployer to the effect that the borrower has been assessed toincome-tax and that he is eligible for grant of loan under theseregulations will be taken in proof of the income of the intendingborrower). | ||
| 8. | Occupation with full particulars | ............................. |
| 9. | If a Government servant, please state whether you are inCentral or State service. | ............................ |
| Also please give the name of your Department/Office | ............................ | |
| 10. | Do you own a plot of land freely and exclusively either inyour own name or in the name of your wife/husband or in the nameof a dependent child? | ............................ |
| (i) Full particulars of the site of the plot, i.e., KhasraNo./PlotNo./Mohalla/Colony/Street/City/Municipality/Village/Paragana/Tahsil/District | ............................ | |
| (ii) Total area of the Plot (in square feet) | .......................(Sq. feet). | |
| (iii) Plinth area of the Plot (in square feet) | ......................(Sq. feet). | |
| 11. | Estimate of cost with name and designation of Technical personwho has verified the estimate of cost. | Rs......(Enclosure No.......) |
| Certificate by Sri................................... | ||
| (To be verified by a Technical person not below the rank of anOverseer). | ||
| Designation..................andAddress..................... | ||
| 12. | Is the proposed house situated within the limits of the cityor Municipality or Cantonment Area ? | ....................... |
| If outside these limits, is the proposed site situated withinthe area outside the limits of the city or Municipality as may bespecified in the Notification under section 354 of the UttarPradesh Nagar Mahapalika Adhiniyam, 1959 (U.P. Act No. II of1959), or under section 3 of the U.P. Municipalities Act, 1916? | ....................... | |
| (Give full particulars of the site of the plot, i.e., KhasraNo./Plot No./Mohalla/Colony/Street/City/Municipality/Village,Tahsil and District) | ....................... | |
| 13. | Has the plan of the proposed house been sanctioned by thecompetent authority? | ....................... |
| (Please enclose the sanctioned...............Enclosure No.plan with an attested copy of the sanction order) | ||
| 14. | Is the proposed plot of land free from all encumbrances? | ....................... |
| (Please enclose original sale-deed and its one attested copyand a certificate of a person who examined Registration officerecord). | ||
| Registration record verified by | ||
| Sri.........................Address)..... .............Enclosure No....... ........ | ||
| 15. | Other liabilities of the applicant, if any. | ....................... |
| 16. | Do you undertake to complete the construction of the housewithin twelve months of the receipt of the first instalment ofthe loan? | ....................... |
| 17. | Do you own any other house within the area where you proposeto construct the house from the borrowed amount? | ....................... |
| If so, please give full particulars of the said house, i.e.,No. of Plot/locality/Mohalla/street/colony, etc. | ....................... | |
| 18. | Do you own any other house/houses within the State of UttarPradesh? | ....................... |
| If so, please give full particulars of the house/houses i.e.,No./LocaIity/Mohalla/Colony/Khasra Plot No./Name ofCity/Town/Village/Pargana/Tahsil/District | ....................... | |
| 19. | Have you taken any other loan from the Government for theconstruction of a house or purchase of a house under any HousingScheme of the State or the Central Government either in your ownname or in the name of your wife/husband or dependent child? | ....................... |
| If so, please five full details | ............................. | |
| 20. | Have you previously availed yourself of any other financialassistance either from the Central or State Government for theconstruction or purchase of a house anywhere in India? If so,please give full details | ....................... |
| 21. | Do you undertake to invest at least 20 per cent. of the totalcost of the proposed house (inclusive of the land) from your ownresources? | ....................... |
| 22. | Do you undertake to repay the amount of the loan with interestthereon at such rates as may be prescribed by the Parishad in 282equated monthly installments within a period not exceeding 23years? | ....................... |
| [Notes. - (1) The loan will carry interest from the date onwhich it is advanced. | ||
| (2) For the first twelve months from the date of advancing theloan only simple interest as provided shall be paid in monthlyinstallments commencing from the month following and thereafterthe principal and interest thereon shall be paid in equatedmonthly installments within the maximum period of 23-1/2 years.] | ||
| 23. | Name (in block letters), ................ occupation and fullpostal address of the person (other than the borrower) whom theborrower proposes to furnish security | ....................... |
| 24. | Do you undertake to get the land and the house constructedthereon to be insured for the full amount of the loan against therisk of fire or any other risk, etc., at your own expense andkeep the Insurance policy alive for the full amount of thebalance of the principal and interest due thereon from time totime till the final repayment of the principal and interest due.at your own expense? | ....................... |