Section 3(4) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have been become vested in or have been acquired by it for the purpose of the University, and to borrow money from the Central Government, State Government or any other sources approved by the Central or State Government and it may enter into a contract and do all other things necessary for the purpose of this Act.
