Section 17 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
17.
(1)The lessee during the lease period shall not, without obtaining permission, construct any building, carry on any construction of any structure or development or make any change or modification and shall not allow any other to do so.(2)For development permission and building permission and completion, the Development rules in force at that time and Chhattisgarh Bhoomi Vikas Niyam, 1984 shall be applicable.(3)If any person against the conditions of lease or unauthorisedly or illegally takes any property in his possession or constructs without obtaining permission the Chief Executive officer shall have the power to secure summary eviction in the manner provided by the Chhattisgarh Land Revenue Code, 1959 in addition to taking any other action under the provision of Law.
