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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(1)to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property vesting in or acquired by it for the purposes of the Vishwa Vidyalaya;