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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(b) in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970

(b)The loan will also be advanced to person holding agriculture land on which he is entitled to construct a pucca house according to the tenancy laws in force.