Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(6) in Bombay Primary Education Act, 1947 (6)"Authorised Municipality" means a municipality which is authorised by the [State] Government under sub-section (1) of Section 16 to control all approved schools within its area;
