Section 41(4) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(4)The Executive Council shall also have power to recognise any institution for lower agricultural school or gramsevak training centre under the management of any authority other than the University, as recognised institution for the purpose of providing means of instruction in lower level education in agricultural and allied activities. The procedure prescribed in sub-sections (2) and (3) for applying for and granting or refusing to grant recognition to any institution of research or specialised studies shall apply mutatis mutandis for applying for and for granting or refusing recognition to any institution for lower agricultural education.
