Section 3(3) in The Assam Agricultural University Act, 1968
(3)The University shall be competent to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have become vested in or have been acquired by it for the purpose of the University, and to borrow money and to receive grants and donations from the Central Government, State Government or from any body corporate approved by the State Government, to receive and accept grants and donations from any other source and to contract and to do all other things necessary for the purposes of this Act.
