Section 27(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)Notwithstanding anything contained in any other law for the time being in force or in any deed, document or instrument having effect by virtue of such other law-(a)no property of a private college shall, except with the previous permission in writing of the competent authority, be transferred by way of sale, exchange, mortgage, charge, pledge, lease,-gift or in any other manner whatsoever; and(b)if any such property is transferred without such permission, the transfer shall be null and void.
