Section 57(8) in Madurai-Kamaraj University Act, 1965
(8)All hostels within the University area which continue to be recognised by the University of Madras immediately before the notified date shall be deemed to be hostels recognised by the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] under this Act and the provisions of this Act shall as far as may be apply accordingly.
