Section 19(7) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(7)[ The Registrar shall be the custodian of the records and such other property of the University as the Academic Council may commit to his charge, from time to time and it shall be the responsibility of the Registrar to keep up-to-date the record of all land records of the University, and its upkeep, care and maintenance.
