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State of Rajasthan - Section
Section 23 in The Rajasthan Land Reforms and Resumption of Jagirs (Concessions for Khudkasht in Rajasthan Canal Project Area) Rules, 1963
23. Instalments for advance of loan for house.
- A loan for the construction of a house shall be given in the following instalments:-| (1) | Immediately on sanction of the loan | Fifty percent of the sanctioned amount. |
| (2) | When the Revenue Tehsildar of the area whereconstruction work is taken up, is satisfied that the constructionof the house is well in progress | Twenty five percent of the sanctioned amount |
| (3) | When such Revenue Tehsildar is satisfied thatmore than half the construction work of the house is over | Twenty five percent of the sanctioned amount. |