Section 12A in Aligarh Muslim University Act, 1920
12A. [ Power to recognise colleges and institutions.- [Substituted by Act 62 of 1951, s.9, for s. 12A which was ins. by Act 18 of 1931, Section 2.]
With the approval of the Academic Council and the sanction of the Visitor and subject to the Statutes and the Ordinances, the University may admit colleges and institutions within fifteen miles of the University Mosque to such privileges of the University as it thinks fit.]The [Visitor] [Substituted By Act 62 Of 1951, S.10, For &Quot; Lord Rector&Quot;]
