Section 3(5) in Manipur International University Act, 2018
(5)The University shall be a body corporate and body politic by the name and style as "Manipur International University" and shall have perpetual succession and a common seal with the power to acquire, alienate, assign, bequest, demise, devise, gift, grant, hold, hypothecate, lease, mortgage, rent, sell, or to take and dispose of any property, movable and immovable, including trust property and endowments, which may be or may have become or deemed to be vested in or acquired by the University for 'the purpose of the University and to contract, and to do all things and acts necessary for the purpose of its constitution and may sue or be sued by its corporate name as aforesaid. It shall also have the power to assume armorial bearings.
