Section 3(xxii) in The Meghalaya School Education Act, 1981
(xxii)"School property" means all movable and immovable property belonging to, or in the possession of the school and all other rights and interest in, or arising out of such property and includes land, building ana its appurtenances, playgrounds, hostels, furniture, books apparatus, maps, equipments, utensil cash, reserve funds, investments and bank balances.
