Section 60(4) in Dr. Y.S.R. Horticultural University Act, 2007
(4)The compensation payable by the University to Acharya N.G.Ranga Agricultural University in respect of the transfer and vesting of the properties and assets, and the devolution of liabilities and obligations, shall be such, as may be agreed upon between the two Universities. In default of such agreement, the compensation shall be determined by the Government, after giving opportunity to the two Universities of making their representation in that regard, and the decision of the Government in the matter shall be final.
