Section 62BB(3) in The Mumbai Municipal Corporation Act, 1888
(3)In all matters connected with grants for the aid of primary schools other than municipal schools the [corporation] [This word was substituted for the words 'schools committee' by Bombay 48 of 1950, Section 31.] shall administer aid to schools complying with the necessary conditions in accordance with the provisions of the Government Grant-in-aid Code, subject to such modifications, if any, as may from time to time be made in the said Code by the Corporation with the previous sanction of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government].]]
