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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Scheduled Castes (Legal Aid) Rules, 1963

(4)The Collector shall specify in the order the forms of the aid granted and the conditions, if any, as to the share of the costs and expenses of the legal proceedings, which the applicant should, regard being had to the attachable property other than the subject matter of the dispute held by him, be required to defray.