Section 64(a) in The West Bengal Primary Education Act, 1973
(a)such primary schools in Calcutta as may be mentioned in the notification in consultation with the Corporation of Calcutta, together with their lands, buildings, and other properties, movable or immovable, vested in or under the control of the [Calcutta Municipal Corporation] [Words substituted for the words 'Corporation of Calcutta' by W.B. Act 19 of 1994.] immediately before such date, shall stand transferred to the Calcutta Primary School Council;
