Section 19(4A) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(4A)[ An application for relief by way of aid or ad vice within the limits of city and Taluka of Aurangabad or pertaining to High Court bench at Aurangabad may be made to the Legal Aid and Advice Committee, Aurangabad.] [Sub-rule (4A) was inserted by G.N., L. & J.D., No. LAB.-1086/(65 A)-XIV, dated 10th July, 1986, rule 2.]
