Section 3(3) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(3)The University shall be competent to acquire and hold property both moveable and immoveable to lease sell or otherwise transfer any moveable or immoveable property which may vest in or be acquired by it for the purposes of the University to raise loan on the securities of its assets and to contract and do all other things necessary for the purposes of this Act;
