Section 57(1) in Madurai-Kamaraj University Act, 1965
(1)Subject to the provisions of sub-sections (2) to (9), the Madras University Act, 1923 ( [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) shall, with effect from the notified date, cease to apply in respect of the areas to which the provisions of this Act extend.
