Section 49(2)(a) in Bombay Primary Education Act, 1947

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Bombay Presidency - Subsection

Section 49(2)(a) in Bombay Primary Education Act, 1947

(a)

(i)enter on and inspect any immovable property occupied for any purpose connected with primary education by the school board or authorised municipality or any educational institution under its control or management; or

(ii)cause such property or institution to be entered upon and inspected by any other person authorised by him in this behalf,

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 49(2)(a) in Bombay Primary Education Act, 1947