Section 7(2) in The Chhattisgarh Private Universities (Establishment and Operation) Act, 2005
(2)It shall procure a minimum :-(a)15 acres land in case the main campus is proposed to be established within the Municipal Corporation limits of Raipur.(b)25 acres of land in case the main campus is proposed to be established at any other place;and submit its ownership paper's.[Provided that non transferable lease (not less than 30 years), given for the purpose, by State Government or its Agency shall be admissible.] [Inserted by C.G. Act No. 11 of 2011, dated 3.5.2011.]
