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

State of Chattisgarh - Subsection

Section 5(1) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(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 University excepting Government land and its institutions;