194. Free and competent legal service (Section 233).
- The State Government shall, as per the provisions of the Legal Services Authorities Act, 1987 (Act No.39 of 1987), as amended from time to time, provide free and competent legal service regarding the dispute and litigation arsing under the Code or the rules framed thereunder to the weaker sections of the society and ensure that opportunity for securing justice are not denied to any citizen by reason of economic or other disabilities and shall organise Lok Adalats to secure that the operations of the legal system promotes justice on a basis of equal opportunity.
