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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(2)The Executive Council shall not transfer any immovable property in exercise of its powers under clause (ix) of sub-section (1) except with the previous sanction of the Court; and no transfer of immovable property which is not made with such previous sanction shall be binding on the University.