Section 27 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
27.
Plot allotted on lease or license shall not be sub divided or two or more plots shall not be amalgamated. If it is found that the plot is sub divided or amalgamated, the Chief Executive Officer shall have power to terminate the lease or license as the case may be, and the demised land along with structures thereon shall vest with the Authority and the amount which had been paid to the Authority shall not be refunded.
