Section 40A(2) in Madurai-Kamaraj University Act, 1965
(2)[ On and from the notified date, the control and management of the constituent colleges shall stand transferred to the University. The Government may, at any time after the notified date, by order, transfer the properties of such constituent colleges to the University for its use, on such terms and conditions as may be specified in the order.] [Substituted by Tamil Nadu Universities Laws (Amendment)Amendment Act, 2002 (Tamil Nadu Act No. 45 of 2002).]
