Section 5(3) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(3)If the nature of the problem is such that the person concerned requires legal advice on matters of:-(i)boundary dispute of land;(ii)forcible dispossession of land;(iii)Nistar rights;(iv)private money lending;(v)trespass including cattle trespass;(vi)partition disputes;(vii)adoption;(viii)rights arising out of accidental death;(ix)payment of wages;(x)eviction;(xi)social exploitation;(xii)mutation disputes;(xiii)rights of women;(xiv)child marriage;(xv)dowry; or(xvi)kidnaping,the Panel Legal Practitioner shall give necessary advice to the person concerned.
