Section 30 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
30.
Action in case of breach of any of the terms. - In the event of breach of any of the terms and conditions contained in these regulations and in the instrument to be executed by the applicant, the entire amount of loan advanced shall become payable forthwith in lump sum and the Parishad shall be entitled to foreclose the mortgage, eject all occupiers of the house and take possession of the same :Annexure 'A'Application form for loan under the Low Income Group Housing SchemeNote. - Please give clear statements in columns provided in the form an enclose documents and certificates in support of your statement.Proof enclosure no...................
