Section 26(2) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(2)if the Parishad is not inclined to purchase the property and so indicates its decision to the loanee in writing, the latter should be free to sell the property in open marked with prior approval of the Parishad in which case the sales proceeds shall be utilized first to repay the balance of the loan and interest and the Parishad shall be entitled to 50 per cent. of the unearned increase in the price of the land and the building in cases where the land on which the house is build belongs to the Parishad, and to 50 per cent. of the unearned increase in the price of the building only where the land does not belong to the Parishad.
