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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(3)Applications having no residential house in the City or Municipality where they propose to construct a house but owning plot of land on which a house can be constructed in accordance with the provisions of these regulations.