Section 3(3) in Karnataka Universities of Agricultural Sciences Act, 1963
(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 been acquired by it for the purposes of the University and to borrow moneys from the Central Government, the State Government or from any body corporate approved by the State Government, and to contract and to do all other things necessary for the purposes of this Act.
