Section 133(a) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(a)unless he is -(i)a citizen of India, or(ii)a subject of Sikkim; or(iii)a subject of Nepal; or(iv)a subject, of Bhutan; or(v)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon (Sri Lanka), East African countries of Kenya, Uganda and United Republic of Tanzania, with the intention to settle permanently in India; or(vi)a Tibetan refugee who came over to India before 1st January, 1962 with the intention to settle permanently in India :
