Section 2(b) in Madurai-Kamaraj University Act, 1965
(b)"approved college" means any college within the University area approved by the University and providing courses of study for admission to the examinations for titles and diplomas and the Pre-University examination of the University and includes a college deemed to be approved by the University under this Act;(bb)[ "autonomous college" means any college designated as an autonomous college by statutes;] [This clause was inserted by section 2 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).]
