Section 52(6) in Manipur International University Act, 2018
(6)Where under the terms of any written instrument, any right, title or interest in real or personal property is expressed to be disposed, granted or conveyed to the University, the said instrument shall, subject to law, have effect as a disposition, grant or conveyance of such property to the University and shall vest such property in the University to the extent of the right, title or interest therein expressed to be so disposed, granted or conveyed.
