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

State of Karnataka - Subsection

Section 5(xxvi) in The Karnataka State Law University Act, 2009

(xxvi)to purchase, take on lease or accept as gift or otherwise, any land or building or works which may be necessary or congenial for the purpose of the University on such terms and conditions as it may think fit and proper and to construct and maintain any such building or works;