Section 12(1) in Gujarat Primary Education Act, 1947
(1)Notwithstanding anything contained in any law, [on the date of the coming into force of this Act (hereinafter in this section referred to as "the said date")] [This portion was substituted for the words 'on the constitution of a district school board under section 4' by Bombay 8 of 1949, section 3.] all primary schools with their lands, buildings, records and equipment and all other properties, moveable or immovable, which were vested, in, held by or were under the control of [a district local board] [These words were substituted for the words 'the district local board', by Bombay 8 of 1949, section 3.] for the purposes of primary education, immediately before [the said date] [These words were substituted for the words 'the date on which the school board was constituted', by Bombay 8 of 1949, section 3.] shall, on [the said date] [These words were substituted for the words 'such date', by Bombay 8 of 1949, section 3.] be vested in, held by or be under the control of the district school board for the said purposes:Provided that in the event of any question, dispute or doubt arising as to whether any particular property shall so vest in or be held by or under the control of the district school board, the matter shall be referred to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision thereon shall be final.
