Section 3(1) in The United Provinces District Boards Primary Education Act, 1926
(1)On the application of the board the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may declare, by notification, that the primary education of male children shall be compulsory in the whole board's area or in any part thereof, for example, in [any tahsil area, thana area, school area or village area] [For declarations under this sub-section, refer S.R.O.].
