Section 5(xxiv) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxiv)to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], movable or immovable, on such terms as it may deem fit and proper without prejudice to the interest and activities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] :
