Section 7(c) in Tamil Nadu Dr. M.G.R. Medical University Chennai (Affiliation of Dental Colleges) Statutes
(c)The applicant shall satisfy the University that the Pre-Clinical, Clinical and Laboratory facilities of the proposed Dental College are available in the same campus which forms the academic complex and is located in the minimum area of 5 (five) acres of contiguous land in the case of urban agglomeration and 10 (ten) acres of contiguous land in the case of other areas. The residential quarters, playground and hostels shall be, as far as possible, be located in the same campus where the college is proposed to be located. However, where the lands are shown in more than one place, these facilities may be located in the next nearest land of the proposed Dental College.
