Section 41(2) in Gujarat Primary Education Act, 1947
(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.
