Section 54(1) in Tamil Nadu Agricultural University Act, 1971
(1)On and from the appointed day, the provision of the [Chennai] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] University Act, 1923 (Tamil Nadu Act VII of 1923) and the Madurai University Act, 1965 [***] [Now Madurai-Kamaraj University Act w.e.f 22.7.1978.] (Tamil Nadu Act 33 of 1965) (hereinafter in this section referred to as the said Acts) shall cease to apply in respect of the agricultural colleges and the institutions to which this Act applies.
