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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

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

(2)The amount of loan received under this scheme shall be shown under the head "Capital Account-IX-Debt-Receipts (A) Loan from the State Government L.I.C. etc." in aid of the Capital Account" and further classified as follows:Middle Income Group Housing Scheme
(i)for the purchase of land for the construction of house;
(ii)for the construction of houses by individuals, institutions and the Parishad.
The expenditure from these amounts shall be exhibited under corresponding heads on the expenditure side of the budgets under the sub-heads (IC) Expenditure on Works and Development Schemes (1) Cost of framing Scheme. (2) Acquisition of Land: (i) Pay of acquisition staff and legal charges,(ii) Cost of acquisition proceedings, (iii) Price of Land (iv) Compensation other charges. (3) Works : (i) Surveying and Planning, (ii) Leveling and Dressing, (iii) Demarcation, (iv) Sewerage, (v) Drainage, (vi) Water Supply, (vii) Roads, paths and culverts, (viii) Street lighting and L.T. distribution, (ix) Horticulture and parks, and (x) Construction costs (including pay of works charges staff), (xi) Maintenance during construction, (xii) Demarcation, (xiii) Construction and running of kilns, (xiv) Stock, (xv) Tools and Plants, (xvi) Proportional allocation of overhead charges like pay of Engineers, Overseers etc. (xvii) Office on Cost, (xix) Other charges. In case of works carried out through P.W.D. sub-detailed heads will be as follows: (i) Payment for Works (ii) Centage charges. The disbursements to individuals shall be shown under the minor head 4-C-Deposits and Advances (C) Advances (4) Other Advances.