Section 6 in The M.P. Scheduled Castes (Legal Aid) Rules, 1963
6. Agreement by aided persons.
- Upon the grant of legal aid under these rules the aided person shall execute an agreement in Form 'B' appended to these rules creating a charge in favour of the Governor of Madhya Pradesh on all the property, money and costs which he may recover under any decree or order made in the proceedings in connection with which such aid is granted to him and agreeing to the recovery as an arrear of land revenue or the cost of the legal aid granted to him from the property money or costs, recoverable by him as aforesaid or otherwise.
