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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(3)Nothing in this section shall be deemed to authorise the Vishwa Vidyalaya to sell, lease, exchange or otherwise dispose of any land or building of any college or research station, transferred to the Vishwa Vidyalaya under sub-section (1) except with the prior concurrence of the State Government.