Section 2(6) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(6)"minority school" means a private school or its choice established and administered, [xxx] [The words 'or administered' were omitted by Tamil Nadu Recoginsed Private School (Regulation) Amendment Act, 1987 (Tamil Nadu Act of 39 of 1987).] by any such minority whether based on religion or language as has the right to do so under clause (1) of Article 30 of the Constitution;
