Section 7(d) in Dr. M.G.R. Medical University (Affiliation of Pharmacy Colleges) Statutes
(d)The applicant college shall satisfy the University that all the infrastructural facilities of the college are in one campus and that the residential quarters for staff, the playground and hostels are located in a separate campus, if the extent of land is shown in two or more places. However, the academic complex shall be located in a minimum of 5 acres for the college proposed to be located in urban agglomeration and 10 acres when proposed to be located in other area.
