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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(o) in Tamil Nadu Music and Fine Arts University Act, 2013

(o)to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or been acquired by it for the purpose of the University with the prior approval of the Government and to enter into contract and to do all other things necessary for the purposes of this Act.