Section 2(6) in Andhra Pradesh Education Act, 1982
(6)"approved school" means any school in any specified area within the jurisdiction of a local authority imparting [pre-primary or primary education] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] which(i)is under the management of the Government or a local authority;(ii)being under any other management, is recognised as such under this Act ;
