Section 41 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
41. Aided person to reimburse the expenses on legal aid and legal advice.
- If any legal proceeding to which an aided person is a party if the Court passes an order or a decree in favour of the aided person or awards compensation such aided person shall be liable to reimburse the District Legal Aid and Legal Advice Committee of all the expenses incurred by the said committee in giving legal aid and legal advice to him and on his failure to do so, the amount due from him, shall be recoverable in the same manner as an arrear of land revenue.
