Section 18A(3) in Gujarat Primary Education Act, 1947
(3)All properties vesting in, held by or under the control of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under this Section shall, on such date as may be notified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in the Official Gazette, vest in, be held by or be under the control of, the district school board, constituted for the district in which such area is situated or such authorised municipality as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may specify in the notification.
