Section 4 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
4.
The property of the Authority shall ordinarily be transferred only on lease hold right or on license, on payment of premium and ground rent or premium and/or license fees, as the case may be :Provided that notwithstanding anything contained under the provisions of these rules where the property is to be transferred to the Government of India or the State Government or where, the Authority land is to be exchanged or intended to be exchanged with adjoining private or Government land for the purpose of a regular layout of plots or for adjustment of the boundaries of private property, the acquisition of which is proposed to be abandoned, or in the case of free Hold land purchased by the Authority from private land owners, or wherever the State Government through any specific order permits, transfer of the Authority land may be made on free hold right on the terms and conditions as may be decided by the Authority.
