Section 3(3) in The Maharashtra State legal Aid and Advice Scheme, 1979
(3)The District Legal Aid and Advice Committee, for every district (other than Greater Bombay [Nagpur district and the Aurangabad District] [These words were substituted, by G. N., L. & J. D. No. LAB-1084/(153)-XIV, dated 17th July, 1984,, clause 2(ii).] in relation to the provision of legal services at the headquarters of the district, and for supervision of legal services in the district;
