Section 6(4) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(4)Any plant, building material or building which the borrower purchases or builds with or with the aid of the loan advanced to him along with the land on which the building is constructed shall, until the loan be repaid in full, not be liable to attachment or sale in the execution of the decree or order of any Court, and remain the sole and absolute property of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and any transfer thereof or assignment of any right, title or interest therein, or the creation of any mortgage, encumbrance or any other charge thereon by the borrower shall be void against the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, unless it has been made with the previous consent of the Controlling Authority.
