Section 2(a) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
(a)"Elementary school" means a school of different grades up to class VII and includes-(i)a school established and administered by the District Board and Zila Parishad under the provisions of the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act 3 of 1885).(ii)a school established and administered by the Municipal Board under the provisions of the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922).(iii)a school established and administered by the Patna Municipal Corporation under the provision of the Patna Municipal Corporation Act, 1951 (Bihar Act XIII of 1952).
