Section 13 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
13.
(1)In case of transfer of property by inviting application from public the conditions, premium according to location and size of the property and income group of beneficiaries shall be decided by the Authority.(2)Transfer of immovable property by inviting application shall be made by lottery.(3)The Authority may transfer properties on hire purchase or self financing or such other schemes, which shall be published in public notice, that the Authority may decide after considering the income group and need of the beneficiaries.(4)Properties transferred by inviting applications shall be subject to payment of the annual ground rent at Two percent of the premium determined for plot and in the case of or multistoried building proportionately charged rent, as decided by the Authority.
