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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1)(i) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(i)Loan for construction of house sanctioned, excluding the loan advanced for purchasing land for constructing the house, shall be advanced in three instalments consisting of twenty-five per cent, fifty per cent. and twenty-five per cent, according to the progress of the construction of the house and in no case, save in the case of loan for purchase of a newly built house under Rule 6 (2), shall the loan be advanced in lump sum.