Section 14(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(2)Every lease shall be subject to the condition that if the Land or the plot is not used within three years for the purpose for which it is allotted, the Authority shall have the power to cancel the lease and resume the possession of the land. If the land or plot is resumed under this condition the amount paid to the Authority, after deducting Twenty percent therefrom shall be refunded.
