Section 2(n) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(n)"Lease", "Lessor" and "Lessee" and "Licence", "Licensor", "Licensee" and "freehold" shall have the same meaning as assigned to them by Transfer of Property Act 1882 (Act No. IV of 1882);
