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

State of Karnataka - Subsection

Section 3(7) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(7)The University shall not lease, sell or otherwise transfer any immoveable property, which may have become vested in or been acquired by it without obtaining the prior approval of the Government.