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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(b)"Indigent person" means a member of a Scheduled Caste who holds land assessed to land revenue or rent not exceeding forty rupees in the aggregate, and who has no other source of income, or whose gross annual income, from whatever source derived does not exceed in the aggregate the sum of twelve hundred rupees: