Section 39(3) in The Maharashtra National Law University Act, 2014
(3)The university shall adopt the policy of the Government of Maharashtra and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes and Other Backward Classes, for the purpose of admission of students :Provided that, the university shall ensure that at least twenty-five per cent. of the students admitted are domiciled in the State of Maharashtra.
