Section 9 in Manipur International University Act, 2018
9. Exempt from expropriation.
(1)Real property that is now or at any time vested in the university not liable to be entered upon, used or taken by any authority or by any, person possessing the right ut taking lands compulsorily for any purpose whatsoever, and no power to expropriate real property hereafter conferred extends to such real property unless in the Act conferring the power it is made in expressed terms to apply to such real property.(2)The University can receive any type of land as a gift or purchase the same from anybody, any person or any organization irrespective of caste, creed and religion or type of organization subject to the restrictions under section 158 of the Manipur Land Revenue and Land Reforms Act, 1960 (Central Act No. 33 of 1960) on transfer of land by a person who is a member of the scheduled tribes.(3)Any land acquired, purchased or received as a gift by the University shall be free from encroachment, any kind of encumbrances, and free from all suits or appeals or proceeding of whatever nature. The Title of such land shall be deemed to be a free and clear title once it is acquired by the University.(4)The University is free to use any land owned, acquired, purchased or received as a gift by the University for any bona fide purpose of the University as the Governing Board may think fit.
