Section 69(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(2)On and from the date to be notified by the Government under clause (b) of sub-section (6) of section 68, all properties, whether movable or immovable, including lands, buildings, equipments, books and library and all rights of whatsoever kind owned by, or vested in, or held in trust by the said Universities in relation to the said department of the said Universities as well as liabilities, legally subsisting against that University in relation to the said department immediately before the said notified date, shall stand transferred to, and vest in, the Tamil Nadu Dr. Ambedkar Law University.
