Section 41(1) in Gujarat Primary Education Act, 1947
(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.
