Section 3(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(3)Each University shall be competent to acquire and hold property both movable and immovable, to lease, sell or otherwise transfer or dispose of any movable or immovable property, which vests in or be acquired by it, for the purposes of the University, and do all other things necessary for the purposes of this Act:Provided that no such lease, sale or transfer of immovable property shall be made without the prior consent of the State Government.
