Section 67(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)Subject to the provisions of sub-section (2) to (7), the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965), the Bhar-athiar University Act, 1981 (Tamil Nadu Act 1 of 1982) and the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982) (hereafter in this section referred to as the said Acts) shall, with effect on and from the notified date, cease to apply in respect of every college and institution to which this Act applies.
