Section 5 in The United Provinces District Boards Primary Education Act, 1926
5. Application for issue of notification. -
An application by the board under Section 3 shall be made in such manner as may be prescribed by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] and the board shall furnish such information in respect of the application as may be required by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).].
