Section 8(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(3)Transfer of immovable property of the Authority, in general, shall not be done on less than the premium reserved for the property concerned or the category that of:Provided that when the land or plot is used for the purpose of Public Private Partnership agreement like Build-Own-Operate-Transfer agreement, Build-Own-Operate-Maintain agreement, Build and Transfer agreement, Build-Lease-Transfer agreement, Build-Operate-Transfer agreement, Lease and Management agreement, Management agreement, Rehabilitate-Operate-Transfer agreement, Rehabilitate-Own-Operate-Maintain agreement, Service Contract agreement, Supply-Operator-Transfer agreement or any other Public Private-Partnership agreement known by any name whatsoever, the transfer may be done considering the technical-economical feasibility of the project, on less than the reserved premium as decided by the Authority.
