Section 3 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
3. Kind of loan.
- With a view to providing refugees in indigent circumstances with the means or rehabilitation financial assistance may be granted to them by way of loans for one or more of the purposes specified below :-(a)Business.(b)Construction of building for residential or business purpose.(c)Agricultural resettlement.(d)Education.(e)Industrial purposes.(f)Any other purpose by the general or special order of State Government;Provided that no refugees shall be entitled to have loans for the purposes specified under clauses (a), (c) and (c) simultaneously and no loan under clause (b) shall be granted to refugee for a purpose for which accommodation has been allotted to the refugee by the State Government out of the houses or shops constructed by the State Government for the benefit of the refugees.
