Section 2 in The Maharashtra State legal Aid and Advice Scheme, 1979
2. Definitions.
- In this Scheme unless the context otherwise requires-(a)"aided person" means a person to whom legal aid is provided or legal advice is given in accordance with the provisions of this Scheme;(b)"Board" means the Maharashtra State Legal Aid and Advice Board;(c)"Committee" means the Greater Bombay Legal Aid and Advice Committee, or the Nagpur Legal Aid and Advice Committee [or the Aurangabad Legal Aid and Advice Committee] [These words were inserted by G. N., L. & J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 1(1).] or the District Legal Aid and Advice Committee, constituted in accordance with this Scheme [and also includes Sub-Committees and Legal Aid Centres constituted under sub-clause (4) of clause 12 of the said Scheme.] [These words were added by G. N., L. & J. D., No. LAB-1086/(65)-XIV, dated the 10th July, 1986, clause 2.](d)"Court" includes any Tribunal or Authority in the State;(e)"Form" means a form appended to this Scheme;(f)"Government Resolution" means the Government Resolution, Law and Judiciary Department, No. LAB. 1080 (208)-XIV, dated the 30th October, 1980;(g)"High Court" means the High Court of Judicature at Bombay including the permanent Bench of that High Court at Nagpur provided by Section 41 of the [Bombay Reorganisation Act, 1960 and the Bench of High Court at Aurangabad] [These words were substituted by G. N., L. &J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 1 (ii).];(h)"legal advice" means oral legal advice or written legal advice as the nature of the case may require;(i)"legal aid" means legal aid in any or all of the modes provided in clause 22 of this Scheme;(j)"legal practitioner" shall have the meanings assigned to that expression in the Advocates Act, 1961;(k)"legal proceeding" means any proceeding in any Court, including any preparatory steps in connection with such proceeding.
