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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(xi) in The Shree Somnath Sanskrit University Act, 2005

(xi)to acquire and hold property both movable and immovable and to sanction the transfer, lease and mortgage, sale or disposal of the same under the intimation to the State Government;