Section 26 in Tamil Nadu Private Colleges (Regulation) Act, 1976
26. Educational agency to send list of properties.
- The educational agency shall, on or before the prescribed date in each year, furnish to the competent authority a statement (with such particulars as may be prescribed) of every-(a)movable property of not less than such value as may be prescribed; and(b)immovable property of the private college.
