Section 24 in The M.P. State Legal Services Authority Rules, 1996
24. [ Matters on which legal service is admissible. [Inserted by Notification No. 17 (E)-58-S7-XXI-B (II), dated 30-6-1998.]
- In addition to the case covered under Sections 12 and 13 of the Act. legal service may also be provided in all matters where such service shall be aimed at :-(a)amicable settlement of the disputes by bringing about conciliation between the parties to the disputes; and(b)rendering assistance in complying with various legal requirements in order to secure the benefits under various schemes sponsored by or on behalf of the Central Government or the Government of Madhya Pradesh or any other public authority for the welfare of the general public or any section thereof.
