Section 2(n) in Jammu and Kashmir School Education Act, 2002
(n)"school" means an educational institution primarily meant for imparting education up to, and including, the higher secondary level and includes-(i)such institutions as are meant for providing instructions and training for teachers;(ii)lands, buildings, playgrounds, hostels and movable properties such as furniture, books, apparatus, map and equipment, owned by and used for the activities of the educational institution;
