Section 9(1) in Manipur International University Act, 2018
(1)Real property that is now or at any time vested in the university not liable to be entered upon, used or taken by any authority or by any, person possessing the right ut taking lands compulsorily for any purpose whatsoever, and no power to expropriate real property hereafter conferred extends to such real property unless in the Act conferring the power it is made in expressed terms to apply to such real property.
