Section 42 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
42. Transfer of property.
- The State Government may transfer to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] buildings, lands and any other property whether movable or immovable for use and management by the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] on such conditions and subject to such limitations as the State Government may deem fit for the purpose of this Act.
