Section 3 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
3. [ Establishment of University. [Deemed to have come into force on 8th August 1997 (Tamil Nadu Act 17 of 1998).]
(1)For the advancement and promotion of learning and knowledge of law, there shall be established a University by the name "the Tamil Nadu Dr. Ambedkar Law University".(2)The University shall be a body corporate having perpetual succession and a common seal and shall sue and be sued by the said name.(3)The headquarters of the University shall be located within the limits of the Chennai Metropolitan Planning Area as defined in clause (23-a) of section 2 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972)]
