Section 28 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
28.
The lessee or licensee, as the case may be shall have such access to the land as is provided at the spot. The development works shall be taken in hand in the area by the Authority according to its programme of works and completed as early as possible but non execution of the works shall not entitle the lessee or licensee, as the case may be to withhold or object to the payment of ground rent or to make any claim against the Authority.
