Section 9(1) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(1)Except as provided in the clause (c) of rule (3) and clause (e) of rule (3), every immovable property of the Authority shall be transferred by auction or by inviting tenders or applications, by issuing public notice.
