Section 7(c) in Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes
(c)The applicant college shall fulfil necessary provisions of relevant Acts on the subject such as the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 [(Tamil Nadu Act 24 of 1978)] [This Act is repealed now.], the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1971) as in force, etc., and shall also ensure the evidence so produced in this regard is valid and binding on the applicant college.
