Section 4C(2) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(2)On the acceptance of an application for an advance, the member shall execute a deed in the prescribed form, undertaking to use the advance for the purpose for which, and to fulfil the conditions on which, the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security, including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon :Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be build, is exclusively owned and possessed by the member applying therefor, and is free from all encumbrances.
