Section 12(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(2)Only those property shall be transferred by direct negotiation which are required for Central Government/State Government, or Central/State Government, Public undertaking and the land use should conform to the land use prescribed in the Development Plan/Zonal plan, as the case may be :Provided that transfer of undeveloped land, underdeveloped land or plot as per provisions of sub rule (1) of rule 12 may be made in accordance with the provisions of the development plan or zonal plan by the Authority on prior approval of the State Government to such institution or firms which intend to establish such special industries or services which the Government has decided or may decide from time to time which generate employment opportunities of specific types in the State :Provided further that for the implementation of the development plan of the Authority, land, plot or other immovable property may be transferred to the persons affected by the Chief Executive Officer in accordance with the general or special order issued by the State Government under the Rehabilitation Policy of the Authority.
