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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(5) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(5)The Parishad may, at their discretion, require the applicant to furnish additional security where considered necessary.Notes. - (1) The borrower will have to execute a mortgage deed as in Annexure (C).