Section 19 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
19.
If the conditions of lease or license as the case may be, is violated, the Authority shall have power to terminate the lease or license and re-enter into the property and forfeit the amount paid to the Authority :Provided that before terminating the lease or license and making re-entry into the property, a notice shall be served and reasonable opportunity of hearing shall be given to the lessee or the licensee.
