Section 3(3) in Maharshi Dayanand Saraswati University Act, 1987
(3)Subject to the provisions of this Act and the University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable and immovable property which may be vested in or has been acquired by it for the purposes of the University, and to enter into contract and to do all such other things as may be necessary for the furtherance of the purposes of this Act.
