Section 19(2) in Bombay Primary Education Act, 1947
(2)The [State] Government may, at any time by an order published in the Official Gazette together with reasons therefor, direct that any authorised municipality shall, with effect from a date specified in this behalf, cease to be an authorised municipality; and with effect from such date the said municipality shall be a non-authorised municipality. The provisions of sub-section (1) shall thereupon apply in the case of such municipality.
