Section 9 in The Haryana Private Universities, 2006
9. Requirement of land.
- No university shall be established unless the sponsoring body is in possession of -(i)a minimum of twenty acres of land outside the municipal limits ; or(ii)a minimum of ten acres of land within the municipal limits;(iii)[ a minimum of five acres of land within the municipal corporation limits.] [Added by Haryana Act No. 15 of 2017, dated 12.5.2017.][Explanation. - For the purposes of this section, "possession" means possession either by way of ownership or as a lessee having perpetual lease for a minimum period of thirty years.] [Amended vide Haryana Act No. 10 of 2010, assented to by the Governor of Haryana on 11th April 2010, published in the Haryana Gazette on 26th April 2010.]
