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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in Maharana Partap Horticultural University, Karnal Act, 2015

(3)The University shall not except without obtaining the prior approval of the State Government lease, sell or otherwise transfer any immovable property, which may have vested in, or acquired by it.