Section 4(1) in Agriculture University, Kota Act, 2013
(1)With respect to teaching at the University or college level, research and extension education programmes in the field of agriculture as broadly defined in this Act, the territorial jurisdiction and responsibility of this University shall, notwithstanding anything contained in the Swami Keshwanand Rajasthan Agriculture University, Bikaner Act, 1987 (Act No. 39 of 1987), the Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000 (Act No.8 of 2000) or any other law for the time being in force, extend to Kota, Bundi, Jhalawar, Baran, Swai Madhopur and Karauli districts.
