Section 57(5) in Madurai-Kamaraj University Act, 1965
(5)All property whether movable or immovable including lands, buildings, equipment, books and library and all rights of whatsoever kind owned by or vested in or held in trust immediately before the notified date by the University of Madras at the University Centre at Madurai as well as all liabilities legally subsisting against such University at that Centre shall, stand transferred to and vest in 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.].
