Section 24 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
24.
If there is no substantial progress within six months after the date of advance of the instalments of loan or if the progress made has no relation to the amount of money advanced, or if the applicant fails to observe these regulations or the conditions governing the loan, the Housing Commissioner shall be at liberty either to withdraw or suitably curtail the loan or withhold the payment of remaining instalment (s), if any, after giving reasonable notice in writing to the borrower.
