Section 13(2) in The St. Thomas' School Act, 1923.
(2)The boundaries of such land shall be delineated on the ground and approved by the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] before action is taken by the Governors under sub-section (1).Provident Fund.
