Section 62B in The Mumbai Municipal Corporation Act, 1888
62B. [ Extent of benefit to corporation by change in policy of [State] [This section was substituted for the original section 62B by Bombay 15 of 1920, Section 20.] Government in regard to their liability in respect of primary education.
- If there should be at any time a change in the general policy of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in regard to their liability in respect of primary education, the corporation shall be entitled to benefit by such change in policy to the same extent as a city municipality.]
