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[Cites 0, Cited by 19] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Legal Services Authorities Act, 1987

(1)Every State Authority or District Authority or the Supreme Court Legal Services Committee or every High Court Legal Services Committee or, as the case may be, Taluk Legal Services Committee may organise Lok Adalats at such intervals and places and for exercising such jurisdiction and for such areas as it thinks fit.