Section 22 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
22.
(1)The lessee or the licensee, as the case may be shall not sale, mortgage, gift or otherwise hand over or transfer any land or immovable property thereon to any other person, without obtaining prior permission of the Authority. Such permission will not be given until a sum equal to Ten percent of the prevailing premium of the land/Plot or immovable property is not deposited by lessee with the Authority :Provided that the above provision shall not be applicable if the property is mortgaged with the Central Government, State Government, Nationalised bank. Life Insurance Corporation, Chhattisgarh State Finance Corporation, Housing and Urban Development Corporation or other Financial Institution which are approved by the Authority from time to time :Provided further that if the condition of transfer has been specifically provided in the condition of lease or license, as the case may be, such transfer may be made under the provisions of the condition.(2)The permission for the transfer of the lease or license, as the case may be, under sub rule (1) shall be given for remaining period of the lease or license and execution of lease deed or agreement and its registration shall be essential.
