Section 3(2) in Maharana Partap Horticultural University, Karnal Act, 2015
(2)The University shall be a body corporate by the name as specified in sub-section (1) and shall have perpetual succession and common seal. It shall have the power to acquire, hold and dispose of the property both movable and immovable and shall sue and be sued by the said name. The headquarters of the University shall be at Karnal or at such place, as may be notified by the State Government in the Official Gazette, from time to time.
