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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in Rajasthan State Legal Services Authority Regulations, 1999

(2)The Secretary/Chairman of the District Authority/Committee, as the case may be after hearing the parties, if he thinks proper to refer the matter to the Lok Adalat, he shall direct the parties to appear before the Lok Adalat for Pre-litigation settlement on the date fixed for the Lok Adalat.