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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(xxv) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(xxv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, moveable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the University with prior approval of the state Government ;