Section 1 in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
1.
In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 (No. 26 of 1976);(b)"District Committee" means the district legal aid and Legal Advice Committee constituted in each district under Section 5;(c)"Form" means a form appended to these rules;(d)"Revenue Officer" means a Revenue Officer not below the rank of Naib Tahsildar;(e)"Section" means a section of the Act.
