Section 18A(3) in Bombay Primary Education Act, 1947
(3)All properties vesting in, held by or under the control of the [State] Government under this Section shall, on such date as may be notified by the [State] Government in the Official Gazette, vest in, be held by or be under the control of, the district school board, constituted for the district in which such area is situated or such authorised municipality as the [State] Government may specify in the notification.
