Section 39(1) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
(1)Any person eligible for legal aid under Section 33 may, at any stage of legal proceeding apply for legal aid to the District Legal Aid and Legal Advice Committee in such form as may be prescribed :Provided that where application has been made under Section 38 for legal advice, no fresh application for legal aid shall be necessary, and the District Legal Aid and Legal Advice Committee shall, subject to the provisions of sub-section (2) of that section proceed to grant legal aid, as if the application under sub-section (1) of that section were an application for grant of legal aid.
