Section 38(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(2)The District Legal Aid and Legal Advice Committee to which application is made under sub-section (1) shall, in the manner prescribed, endeavor to settle the dispute by bringing about re-conciliation between the rival parties and if the reconciliatory efforts fail and failure is attributable to the non co-operation of any one party, to the dispute, the non co-operating party even if otherwise eligible for legal aid, shall not be entitled to legal aid in any legal proceeding in connection with that dispute.
