Section 3(3)(d) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

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State of Uttar Pradesh - Subsection

Section 3(3)(d) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(d)Co-operative Tenancy Societies working on the principal of collective ownership rather than of individual ownership of construction of houses to be let out to the members of the society or, where any houses or tenements remain vacant for any period, to non-members on rent to be calculated at no-profit no- loss basis.-

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State of Uttar Pradesh - Subsection

Section 3(3)(d) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968