Section 26 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
26.
The lessee or licensee, as the case may be or shall use the immovable property as the case may be, for the specific purpose for which it is granted. If it is found that the demised property is not being used for the specific purpose for which it is demised, the Chief Executive Officer shall have power to terminate the lease or license and to re-enter into the property. The amount paid to the Authority shall not be refunded.
