Section 31(2) in The Maharashtra State legal Aid and Advice Scheme, 1979
(2)[ (i) Notwithstanding anything contained in the first and second provisos under Clause 19, every such person shall agree,-(a)in the event of the Court passing a decree or order or award in his favour awarding costs or compensation or other monetary benefits or advantages to him, or(b)he ceases to be entitled to legal aid under the Scheme;to pay by way of reimbursement to the Committee all costs, charges and expenses incurred by the Committee in giving him legal aid.(ii)The agreement clause contained in paragraph 5 of the Application Form 'A' shall be treated as an authority authorising the Member-Secretary of the Committee to do all such acts and things as may be necessary for recovery or realisation of the amount decreed or ordered or awarded to be paid to him.(iii)The costs, charges and expenses which may be recovered by the Committee as aforesaid shall be credited to the State Government.]
