Section 4 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
4. Time for repayment of money borrowed under Rule 3.
- The time for repayment of any money borrowed under rule 3 shall in no case exceed thirty years and the time for repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with the express sanction of the State Government extend beyond the unexpired portion of the period for which such previous loan was sanctioned.
