Section 33 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
33. Persons eligible for legal aid and legal advice.
- No person shall be eligible for legal aid and legal advice under this Act, unless-(a)[ he is a landless agricultural labourer, a rural artisan, a member of Scheduled Castes, Scheduled Tribes, a member of backward classes, Women or a Child; or] [Substituted by M.P. Act No. 35 of 1995.](b)he satisfies the following means test, that is to say,-(i)the family of which he is a member has income of [One thousand rupees] [Substituted by M.P. Act No. 35 of 1995.] or less per month; or(ii)the family of which he is a member holds [two hectares of irrigated land or four hectares of unirrigated land] [Substituted by M.P. Act No. 26 of 1986.] or landless than that and such family has no other source of income except agriculture on such land :[Provided that the Board or the Committee, as the case may be, may in suitable cases exempt any person from the provisions of this section.] [Inserted by M.P. Act No. 26 of 1986.]
