Section 2(4) in The Maharashtra Vexatious Litigation (Prevention) Act, 1971
(4)If it appears to the High Court that the person against whom an application is made under sub-section (1), is unable on account of poverty, to engage a pleader, the High Court may engage a pleader to appear for him.Explanation. - For the purpose of this section, "pleader" has the same meaning as in clause (15) of section 2 of the Code of Civil Procedure, 1908.
