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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(4) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(4)Loan under this scheme is admissible only for the construction of new houses and shall not, therefore, be advanced in respect of the house; the construction of which has been started/completed by a prospective borrower before the loan is duly sanctioned by the Parishad.