Section 47(3) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(3)The Agricultural Faculty building at Kalyani and such of the hostels, research farms and lands belonging to the Kalyani University as may be decided by the State Government, shall be transferred permanently to the Bidhan Chandra Krishi [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981] and shall be used by the University for its purposes.
