Chapter VA
Other Provisions Relating to Housing finance Institutions
36C. Definitions.-
In this Chapter, unless the context otherwise requires,-
(a) "Appellate Tribunal" means the Appellate Tribunal established under section 36-I;
(b) "approved institution" means-
(i) a housing finance institution which has been granted a certificate of registration under sub-section (5) of section 29A;
(ii) a scheduled bank;
(iii) National Housing Bank acting as trustee or otherwise in a transaction of securitisation of housing mortgages undertaken by the National Housing Bank;
(iv) such other institutions as the Central Government may, on the recommendation of the National Housing Bank, by notification, specify;
(c) "assistance" means any direct or indirect financial assistance granted, by an approved institution during the course of any housing finance activity undertaken by it;
(d) "borrower" means any person to whom any assistance has been given by an approved institution for the purposes of purchase, construction, repairs, extension or renovation of a residential house;
(e) "dues" means any liability which is claimed as due from any person by an approved institution and includes interest, costs, charges and other amount payable in relation thereto;
(f) "recovery officer" means an officer appointed under section 36D.
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