Section 3 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
3.
Lands and other immovable properties of the Authority may be transferred by one or more of the following procedures -(a)By public auction; or(b)By inviting tenders; or(c)By direct negotiations with the party; or(d)By inviting applications on conditions and premium as determined; or(e)For Religious, Social, Educational, Health, Cultural and Community use like grave yards, burial grounds, on premium and terms as determined.
