Section 16 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
16. Priorities in advancement of loans.
- Priorities granting of loans shall be fixed in the following order:(1)Applicants whose houses have been demolished or otherwise acquired in connection with a development scheme of the Parishad.(2)Applications having no house of their own but desirous of building a house on a plot of land developed, lease out or sold to them by the Parishad.(3)Applications having no residential house in the City or Municipality where they propose to construct a house but owning plot of land on which a house can be constructed in accordance with the provisions of these regulations.(4)Others.Note. - Preference among the same class of applicants may as far as possible, be given to members of Scheduled Castes.
