Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(14) in Karnataka Janapada Vishwavidyalaya Act, 2011 (14)any immovable property which is vested in the University or acquired by it, shall not be given on rent, sale or otherwise transfer without the prior approval by the Government.
