Section 67(7)(c) in Bombay Primary Education Act, 1947

[Cites 0, Cited by 0] [Section 67(7)] [Section 67] [Entire Act]

Bombay Presidency - Subsection

Section 67(7)(c) in Bombay Primary Education Act, 1947

(c)any of its assets and liabilities held or incurred before such reconstitution, to any other scheduled district school board and the latter has taken over the primary schools, properties, primary teachers, persons, assets and liabilities so transferred, such transfer and taking over shall be valid and shall be deemed always to have been valid and such not be called in question merely on the ground that such transfer and taking over was not authorized under the provisions of this Act, or the Saurashtra Primary Education Act, 1956, (Saurashtra Act XXXIII of 1956), as then in force; and accordingly all jurisdiction and powers exercised, functions performed and duties discharged and any other thing done or action taken before the coming into force of the Bombay Primary Education, (Gujarat Extension and Amendment) Act, 1963 (Gujarat XIII of 1963) by a scheduled district school board in respect of such primary schools, properties, primary, teachers, persons, assets and liabilities shall be valid ad shall not be called in question merely on the ground aforesaid:

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Bombay Presidency - Subsection

Section 67(7)(c) in Bombay Primary Education Act, 1947