Section 57(3) in Madurai-Kamaraj University Act, 1965
(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) and in force on the notified date, shall, in so far as they are not inconsistent with this Act, continue to be in force in the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.
