Section 17(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(3)If any person against the conditions of lease or unauthorisedly or illegally takes any property in his possession or constructs without obtaining permission the Chief Executive officer shall have the power to secure summary eviction in the manner provided by the Chhattisgarh Land Revenue Code, 1959 in addition to taking any other action under the provision of Law.
