Section 8(1) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968
(1)Every borrower shall be required to furnish the following securities:-(i)Personal security of the borrower himself.(ii)Mortgage in favour of Parishad of the land/house proposed to be constructed thereon, or the land and house proposed to be purchased by the borrower.(iii)One security of any person other than the borrower to the satisfaction of the Parishad.
