Section 3(11) in The Techno India University, West Bengal, Act, 2012.
(11)If any vested land is settled with the University or the University is permitted to hold land in excess of the ceiling limit and the University does not utilize such land within three years of such settlement or permission, as the case may be, such land will be resumed by the Government in case of settlement, and permission will be withdrawn in case of permission granted to hold land in excess of the ceiling limit.
