Section 8(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(2)Notwithstanding anything contained in these rules, the Authority may, for any specific area or category of immovable property, considering increase in the value of land or due to status of development, make special revision of the reserved premium at any time, which shall come into effect from the date of order.
