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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(d) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(d)that, if he is a displaced person, the District Relief and Rehabilitation Officer certifies that he has not taken any loan for construction of a house under any of the schemes of Relief and Rehabilitation Department;