Section 5(xxvi) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxvi)to execute conveyances, transfer, re-conveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including Government securities belonging to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or to be acquired for the purpose of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] with prior approval of the State Government;
