Section 16(1) in Gujarat Primary Education Act, 1947
(1)The [State] [This word was substituted for the word Provincial' by the Adaptation of Laws Order, 1950.] Government may authorise any municipality constituted under the Bombay District Municipal Act, 1901 (Bombay Ill of 1901), or under the Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925), [or under any other corresponding law] [These words were inserted by Gujarat 13 of 1963, section 6.] to control all approved schools within its area.
