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State of Madhya Pradesh - Section

Section 29 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977

29.

After the annual report is approved by the Board the same shall be forwarded to the State Government before the expiry of the period specified under sub-section (1) of Section 30.]Form I(See Rule 7)Register under Rule 7 of the Rules under the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
Serial No. Name and address of applicant Name and address of opposite party Nature of case : Civil/Criminal/Revenue
(1) (2) (3) (4)
 
Facts in Brief Order of District Committee regarding LegalAdvice, Legal Aid given Name of Panel Legal Practitioner to whom matterentrusted Result of proceeding Remarks
(5) (6) (7) (8) (9)
 
Form II(See Rule 6)Certificate of EligibilityCertified that Shri/Shrimati/Kumari .............................. son/wife/ daughter of Shri ................................. resident of village ............................... Tahsil..............District...................is-
(a)a landless agricultural labourer; or
(b)a rural artisan; or
(c)a member of a family the income of which (family) is Rs. 200/- or less per month; or
(d)a member of the family which holds one hectare of irrigated or two hectares of unirrigated land or less than that and such family has no other source of income except agriculture on such land.
Dated.................Place.................Signature and Designation*Certificate given by Member of Parliament/Member of Legislative Assembly/Sarpanch of Gram Panchayat concerned/Gazetted Officer/Revenue Officer/member of board or Committee/any institution constituted with the object of welfare and uplift of harijans and tribals and registered under the Societies Registration Act.Form III(See Rule 6)Application for Legal Aid under Section 39 (1) of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976-