Section 1 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
1. Short title, application and commencement of the rules.
(a)These rules may be called Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008.(b)They may be applicable within the limits notified for the Special area under section 64 of the Act.(c)They shall apply for the transfer of all lands and immovable properties which are acquired or purchased by the Authority or transferred from the State Government to the Authority.(d)It shall come into force with effect from the date of its publication in the Official Gazette.
