Section 18A(2) in Bombay Primary Education Act, 1947
(2)During the period the properties so vested in or are held by or are under the control of the [State] Government in any area under sub-section (1), it shall be lawful for the [State] Government or such authority as it may appoint in this behalf to exercise in such area all the powers and perform all the duties of a district school board under this Act.
