Section 69(6) in The Bihar State Housing Board Act, 1982
(6)Subject to the provisions of this Act, and to such conditions and limitation as may be prescribed, the Board may out of its funds grant loans and advances on such terms and conditions as it may determine, to any Co-operative society registered or deemed to be registered under the law relating to Co-operative societies for the time being in force in the State or to any other person for the construction of houses.
