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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(2)The amount of loan received under this scheme shall be shown under head "Capital Account -IX-C-Debt Receipts - (A) Loan from the State Government L.I.C. etc." in aid of the capital account, and further classified as follows :Low Income Group Housing Scheme -
(i)for land development;
(ii)for construction of houses (by individuals, institutions and the Parishad).
The expenditure out of these amounts shall be exhibited under corresponding heads on the expenditure side of the budget under the sub-heads (IC) Expenditure on Work and Development Scheme (1) Cost of framing Scheme. (2) Acquisition of Land, (i) Pay of Acquisition staff and legal charges, (ii) Cost of Acquisition proceedings, (iii) Price of land, (iv) Compensation, (v) Other charges, (3) Works (i) Surveying and Planning, (ii) Leveling and Dressing, (iii) Demarcation, (iv) Sewerage, (v) Drainage (vi) Water Supply (vii) Roads, Paths and Culverts, (viii). Street lighting and L. T. distribution, (ix) Horticulture and Parks, (x) Construction Cost (including pay of work-charged staff), (xi) Maintenance during construction, (xii) Demarcation, (xiii) Construction and running of kilns, (XIV) Stock, (xv) Tools and Plants, (xvi) Proportional allocation of overhead charges like pay of Engineers, Overseers, etc., (xvii) Office on Cost, (xviii) Works Contingencies, (xix) Other charges. In case of works carried out-through P.W.D. sub-detailed heads will be as follows :
(i)Payment of works, (ii) Centage charge. The disbursement to individual shall be shown under minor head 4-C- Deposits and advances - (c) Advance - (4) Other Advances.