Section 5(xxiii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxiii)to purchase, take on lease or accept as gifts or otherwise, any land or building or works, which may be necessary or convenient for the purpose of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], on such terms and conditions as it may think fit and proper, and to construct, or to alter and maintain, any such building or works;
