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[Cites 0, Cited by 18] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Legal Services Authorities Act, 1987

(4)Every Lok Adalat shall, while determining any reference before it under this Act, act with utmost expedition to arrive at a compromise or settlement between the parties and shall be guided by the principles of justice, equity, fair play and other legal principles.