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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(v) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(v)Two personal, sureties of solvent persons who guarantee due observance and performance of various terms and conditions of the agreement which is to be executed by the borrower at the time of sanctioning the advance, till such time as the borrower has purchased the plot of land or the house, as the case may be, and has executed the prescribed mortgage deed in favour of the Parishad.