No such advance shall, be made to any officer or servant unless he shows to the satisfaction of the Council that he has a good, and sale title to the land on which the house is to be built.The officer's or servant's title to the property shall be examined by the law officers of the Council before the advance is actually paid. It shall be examined that in the case of a house building advance he has undisputed title to the land on which it is proposed to build and that in the case of an advance for the purchase of a house shall obtain such title as soon as the purchase price is paid, that there shall be no legal obstacle in either case to the property being mortgaged to the Council and the Council shall have the right of foreclosing on the conditions mentioned in the mortgage bond.
