Section 20(2) in The Legal Services Authorities Act, 1987
(2)Notwithstanding anything contained in any other law for the time being in force, the Authority or Committee organising the Lok Adalat under sub-section (1) of section 19 may, on receipt of an application from any one of the parties to any matter referred to in clause (ii) of sub-section (5) of section 19 that such matter needs to be determined by a Lok Adalat, refer such matter to the Lok Adalat, for determination:Provided that no matter shall be referred to the Lok Adalat except after giving a reasonable opportunity of being heard to the other party.
