Section 8(b) in Tamil Nadu Dr. M.G.R. Medical University, (Affiliation of Nursing Colleges) Statutes
(b)The applicant shall fulfill necessary provisions of relevant Acts on the subject such as the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 [(Tamil Nadu Act 24 of 1978)] [This Act was repealed now.],Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) and Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) as in force and shall also ensure the evidence so produced in this regard is valid and relating to the applicant.
