Section 2 in The Punjab Local Authorities (Aided Schools) Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"aided school" means a school under the management of a Municipal Committee or a District Board receiving aid from the State Government;(b)"Local authority" means Municipal Committee under the Punjab Municipal Act, 1911, or a District Board under the Punjab District Boards Act, 1883;(c)[-] [Omitted by Punjab Act 22 of 1961.](d)"school" includes the land, buildings, playgrounds and hostels of the school and the movable properties such as furniture, books, apparatus, maps and equipments pertaining to the school.
