Section 2 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"aided person" means a person to whom-(i)legal aid is provided; or(ii)legal advice is given;in accordance with the provisions of this Act;(b)"Board" means the Madhya Pradesh Legal Aid and Legal Advice Board constituted under Section 3;(c)"committee" means the District Legal Aid and Legal Advice Committee or the [Tahsil Legal Aid and Legal Advice Committee or the Gram Legal Aid and Legal Advice Committee] [Substituted by M.P. Act No. 51 of 1976.] as the case may be;(d)"family" includes :-(i)the wife or husband, as the case may be, of a person whether residing with that person or not but does not include a wife or husband, as the case may be, separated from that person by a decree or order of a Competent Court;(ii)son or daughter or step-son or step-daughter of a person and wholly dependent on him, but does not include a child or step-child of whose custody that person has been deprived of by or under any law for the time being in force;(iii)any other person related whether by blood or marriage to a person or to that person's wife or husband as the case may be and wholly dependent on that person;(e)"landless agricultural labourer" means a person who does not hold any agricultural land and whose principal means of livelihood is manual labour on agricultural land;(f)"legal advice" includes advice given and assistance rendered in accordance with the provisions of this Act for avoidance of vacations and unnecessary litigation in any form;(g)"legal aid" means the legal aid specified in Section 36;(h)"legal practitioner" shall have the meaning assigned to that expression in the Advocates Act, 1961 (25 of 1961);(i)"legal proceeding" means civil, criminal or revenue action from its inception to its final disposal in a Court of law and includes preparatory steps for institution of such action;(j)"rural artisan" means a person who does not hold any agricultural land and-(i)whose principal means of livelihood is production or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto in rural area; or(ii)who normally earns his livelihood by practising a craft either by his own labour or by the labour of the member of his family in rural area;(k)"Scheduled Caste" means a member of any caste, race or tribe or part of or group within a caste, race or tribe, specified as Schedule Caste with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(l)"Scheduled Tribe" means a member of any tribe, tribal community or part of or group within a tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.
