Section 67(5) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(5)All property, whether movable or immovable, including lands, buildings, equipments, books and library and all rights whatsoever kind owned by or vested in or held in trust, immediately before the notified date, by the University Chennai at the University campus at Taramani, Chennai as well as liabilities legally subsisting against that University at that campus shall stand transferred to, and vest in [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.].
