16. Authorised municipalities to exercise powers, etc. and hold properties of local authority-municipalities. - (1) The [State] 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] to control all approved schools within its area.
(2)Subject to the provisions of this Act and of the rules and regulations made thereunder, all existing and future rights, liabilities, powers and duties of any municipality, which was a local authority under the Bombay Primary Education Act, 1923 (Bombay IV of 1923), immediately before the date of the coming into force of this Act, in respect of primary school teachers and other persons employed by it for the purposes or primary education shall on such date vest in and be performed or exercised by the said municipality as an authorised municipality under this Act; and all properties, movable or immovable, vesting in or held by or be under the control of such municipality for the purposes of primary education, shall from such date continue to vest in, be held by or be under the control of such municipality as such authorised municipality.
