Section 2(9) in Bombay Primary Education Act, 1947
(9)"District" in Clause (h) of section 5, in sections 6 sub-section (3) of section 10, [section 19 and section 68] means the district as formed under the Bombay Land Revenue Code, 1879 (Bombay V of 1879), [or, as the case may be, that Code as extended to the Kutch area of the State of Gujarat] and elsewhere the area comprised in a district so formed excluding the areas of authorised municipalities and cantonments;
