Section 5 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
5.
Subject to the provisions of these rules, the property or part thereof is transferred on lease, it shall ordinarily for a period of Thirty years. When the period of lease is fixed Thirty years, the right of renewal of lease shall be for each term of Thirty years, for two such terms subject to an increase of maximum Hundred percent of the annual lease rent prevailing at the time for each renewal, as decided by the Authority.Provided that if the lease is required to be given for more than thirty years, because of use specific to the property, the Authority may for the reason to be recorded in writing for fixing such period, may grant lease of the property for such period which shall not exceed Ninety Nine Years, subject to an increase in lease rent in every thirty years.
