Section 7 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
7.
Notwithstanding anything contained in these rules, for the security of "he land acquired by the Authority or Government land, the land may be transferred by the Chief Executive Officer for agriculture purpose only on temporary lease or license for a period not exceeding three years, on lease rent or license fees, as the case may be, as decided by the Authority however, preference in such allotment shall be given to the person from whom the land has been acquired or bought by the authority and is also resident of the same village.
