Section 18 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
18. Restriction of loans.
(1)Maximum loan for one single house shall not, in any case, exceed the limit laid down in Regulation 9.(2)No loan shall be admissible for additions, alterations or extension of an existing house.(3)No loan shall be given for construction of a shop-cum-residential accommodation.(4)Loan under this scheme is admissible only for the construction of new houses and shall not, therefore, be advanced in respect of the house; the construction of which has been started/completed by a prospective borrower before the loan is duly sanctioned by the Parishad.
