Section 35(a) in The Haryana and Punjab Agricultural Universities Act, 1970
(a)(i)any asset of the existing University which is, immediately before the commencement of this Act, in the State of Haryana, and every right to such property, shall stand transferred to, and shall vest in, the Haryana Agricultural University;(ii)every other asset and every right thereto shall stand transferred to, and shall vest in, the Punjab Agricultural University;
