Section 8(1) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(1)The Authority shall, taking into consideration, the cost of land acquisition, cost of rehabilitation, maintenance and administrative cost, development cost, location and usage of the property, fix reserve premium every year for different land uses which shall come in force from the first day of June of every year :Provided that in case it is not fixed for any year, reserved premiums for the current year shall be determined by enhancing the premiums reserved for the previous year by Ten percent which shall come in force from the first day of June of that year.
