Section 3 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
3. The University.
(1)There shall be a University [by the name the Tamil Nadu Dr. M.G.R. Medical University,] [Substituted by section 3 of the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990]].(2)The University shall be a body corporate, shall have 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).
