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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(2)(a) in The West Bengal Primary Education Act, 1973

(a)such primary schools in a [* * * *] [Word 'non-specified' omitted by W.B. Act 47 of 1980.] [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] in a district as may be mentioned in the notification in consultation with the Commissioners of such [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] together with their lands, buildings and other properties, movable or immovable, vested in or under the control of the Commissioners of such [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] immediately before such date, shall stand transferred to the Primary School Council established for the district;