Section 19(3) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(3)An application for relief in respect of the matters arising in Taluka area shall be addressed as far as possible to the Taluka Legal Aid Committee, provided an application for aid and advice where relief is sought before an authority or court having office at the District headquarters or seeking advice of senior member of the legal profession it may be made to the District Legal Aid Committee.
