Section 14(3) in Gujarat Primary Education Act, 1947
(3)All primary schools with their lands, buildings, records and equipment and all other properties, movable or immovable, which were vesting in, held by or were under the control of the district school board immediately before the date notified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (2) shall vest in, be held by or be under the control of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government during the period notified under the said sub-section.
