Section 2 in Jammu and Kashmir Legal Services Authorities Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"case" includes a suit or any proceeding before a court ;(b)"court" means a civil, criminal or revenue court and includes any tribunal or any other authority constituted under any law for the time being in force, to exercise judicial or quasi judicial functions ;(c)"legal service" includes the rendering of any service in the conduct of any case or other legal proceeding before any court or other authority or tribunal and the giving of advice on any legal matter ;(d)"High Court Legal Services Committee" means the High Court Legal Services Committee constituted under section 6 ;(e)"legal service" includes the rendering of any service in the conduct of any case or other legal proceeding before any court or other authority or tribunal and the giving of advice on any legal matter ;(f)"Lok Adalat" means a Lok Adalat organized under Chapter V ;(g)"notification" means a notification published in the Government Gazette ;(h)"prescribed" means prescribed by rules made under this Act ;(i)"regulations" means regulation made under this Act ;(j)"Scheme" means any scheme framed by the State Authority or a District Authority for the purpose of giving effect to any of the provisions of this Act ;(k)"State Authority" means the State Legal Services Authority constituted under section 3 ;(l)"Tehsil Legal Services Committee" means a Tahsil Legal Services Committee constituted under section 10.
