Section 2(t) in The Goa, Daman and Diu School Education Act, 1984
(t)"recognized school" means a school recognized by the appropriate authority;(tt)[ "residential school" means a school which provides facilities of lodging and boarding to its student;] [Inserted by the Amendment Act 26 of 2001.](u)[ "school" includes a pre-primary, primary, high school and higher secondary school, and also includes any other institution which imparts education or training below the degree level, but does not include an institution which imparts technical education;] [Substituted by the Amendment Act 26 of 2000.](v)"school property" means all movable and immovable property belonging to, or in the possession of, the School and all other rights and interests, in, or arising out of, such property, and includes land, building and its appurtenances, playgrounds, hostels, furniture, books, apparatus, maps, equipment, utensils, cash, reserve funds, investments and bank balances;
