Section 4 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
4. Limit and conditions of loans.
(1)The amount of loan which may be made to [an individual refugee] [Substituted for the word 'a refugee' by the East Punjab Act 23 of 1949, section 4(a).] under this Act shall not exceed Rs. [10,000] [Substituted for the word '20,000' by East Punjab Act 23 of 1949, section 4(a).].[(1-A) The amount of loan which may be made to a company, a co-operative society or an association or body of individuals under this Act shall not exceed Rs. 5,000 per member of such company, co-operative society or association or body of individuals.] [Inserted by East Punjab Act 23 of 1949, section 4(b).](2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe condition subject to which a loan under this Act may be sanctioned.
