Section 8 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
8. For failure to comply directions under section 7, power to resume lands vested in the University.
- If, in the opinion of the State Government, any University does not undertake adequate agricultural production on the lands vested in it, in accordance with the directions issued under section 7, the State Government may, by notice, call upon the University to show cause, within a specified period, why the lands vested in it as specified in the notice should not be resumed by the State Government. After considering the cause, if any, shown by the University, the State Government may, without prejudice to any other action which may be taken under this Act, by order; resume all or any of the lands specified in the notice from the University and carry out or undertaking its development programmes or activities thereon, whether by itself or through any agency specified by it in this behalf.
