Section 8 in The Maharashtra Animal and Fishery Sciences University Act, 1998
8. For failure to comply directions under section 7, power-to resume lands vested in the University.
- The State Government may, if in its opinion, the University has failed to utilize lands and farms vested in it, properly in accordance with the directions issued under section 7, by notice, call upon the University to show cause, within a specified period, why the lands or farms vested in it as specified in the notice should not be resumed by the State Government. After considering the cause, if any, shown by the University, the State Government may, by order, resume all or any of the land or farms specified in the notice from the University and carry out or undertake its development programmes or activities thereon, whether by itself or through any agency specified by it in this behalf.
