Section 23(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(2)In respect of aid and advice sought by a person belonging to Scheduled Caste, Scheduled Tribe, Vimukta Jatis, Nomadic Tribes, Navbuddhas, women or children, application shall be processed and dealt with in the same manner as application by the person eligible on the ground of annual income being upto Rs. [6,000] [These letters and figures were substituted for the letters and figures 'Rs 5,000' by G.N., L. & J.D., No. LAB. 1084/(153)-XIV, dated 17th July, 1984, clause 11(i).] only.
