Section 69(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)Notwithstanding anything contained in the [Chennai University Act] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] 1923, the Madurai-Kamaraj University Act 1965, the Bharathiar University Act, 1981, the Bharathidasan University Act, 1981 [the Manonma-niam Sundaranar University Act, 1990,] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] or the statutes, ordinances, regulations and order made thereunder on the from the date of commencement of this Act, the law colleges specified in the Schedule shall be disaffiliated from the University, to which they were affiliated on the date immediately proceeding the date of commencement of this Act and shall be deemed to be affiliated to the Tamil Nadu Dr. Ambedkar Law University on the date of commencement of this Act and the provisions of this Act shall apply accordingly:Provided that the deemed affiliated status of the Central Law College, Salem, shall be subject to the same terms and conditions under which it was affiliated to the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] Act 17 of 98.
