Section 55(1) in Kerala Veterinary and Animal Sciences University Act, 2010
(1)Notwithstanding anything contained in the Kerala Agricultural University Act, 1971 (Act 33 of 1971), the colleges, research stations; Veterinary hospitals and other institutions specified in the schedule, and the attached hostels and other buildings together with the articles of furniture, libraries, books, laboratory, stores, instruments, apparatus, appliances and equipments and all other property both movable and immovable owned and managed by the Kerala Agricultural University prior to the specified date, shall along with all the properties, assets, liabilities and obligations stand transferred to, and vest in the University.
