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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(e) in Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018

(e)The Company/Trust /Society shall have not less than four acres of land for the proposed college, either on freehold or on leasehold for a period of not less than ten years, if it is within Municipal Corporation limit, seven acres within Municipality and ten acres within Town and Village Panchayat limit.