Section 3(4) in University of Horticultural Sciences Act, 2009
(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested or have been acquired by it for the purpose of the University with the prior approval of the State Government and to borrow money from the Central Government, State Government or any other approved sources and do all other things necessary for the purpose of this Act.
