Section 35 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
35. Legal Aid.
- Subject to the provisions of Sections 33 and 37, legal aid may be given in a legal proceeding if,-(a)the following conditions are satisfied, that is to say-(i)there is a prima facie case; and(ii)the claim is reasonable and for want of legal aid claimant is likely to suffer in securing his legal right.(b)the party has acted in accordance with legal advice, if any, rendered under Section 34.(2)Subject to the provisions of sub-section (1), the District Legal Aid and Legal Advice Committee may, either on its own motion or on the information received by it as to the need of legal aid or on an application from the person concerned under Section 30 give legal aid at any stage of any legal proceeding.(3)Legal aid shall be admissible in such legal proceedings in a Court in which representation by a Legal Practitioner is not precluded.
