Section 15(10) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(10)All acts done by the person appointed under sub-section (8) or by the Registrar under sub-section (9) or by the officer directed by the Kuladhipati under the said sub-section to carry on the current duties of the Kulpati shall be deemed to be acts done by the Kulpati.] [Substituted by M.P. Act No. 17 of 1979 (w.e.f. 5-6-1979).]
