41. Payment to be made by district local board and non-authorised municipality.
(1)Every district local board shall pay over annually to the district school board for the purposes of primary education such portion of its income from its revenue described in clauses (b) and (c) of section 75 of the Bombay Local Boards Act, 1923, (Bombay VI of 1923), as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time fix in this behalf.(2)Every non-authorised municipality shall pay over annually to the district local board or the authorised municipality, as the case may be, for the purposes of primary education such proportion of rateable value of properties in the area of the municipality as may from time to time be fixed, in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the income accruing from any funds (including trust funds) held, and all moneys received by it for the said purposes.
