Section 11(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(3)If so provided in the condition of tender, the Chief Executive officer by recording reasons in writing on the basis of merits and demerits, may extend the period for payment of balance amount of premium of lease together with the interest as decided by the Authority by general or special order, but such extension in any case shall not be more than Twelve months.
