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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in The Legal Literacy Camp, Scheme, 1999

(4)Chief Justice/Patron-in-Chief, Executive Chairman, State Legal Services Authority, Chairman, High Court Legal Services Committee, Member-Secretary, State Legal Services Committee, Chairman, District Legal Services Authority, Chairman, Tehsil Legal Services Committee all local officer/workers of the different department of the State Government/Central Government who are related with the welfare schemes may be invited in Shivir to deliver lectures and discuss the following contents of Legal Literacy :-
(a) Constitution Preamble, fundamental rights and duties Directive principlesof the State Policy, constitutional remedies
(b) Family Law Marriage, Divorce and Separation, maintenance, inheritance andsuccession, Dowry related law, etc.
(c) Civil Laws Property rights, stay, specific performance Damages,compensation for the Accident law of negligence or nuisance etc.
(d) Criminal Law General.
(e) Welfare Legislation Bonded Labour (Abolition), Consumer Protection Adulteration(Food and Drugs) Environment protection etc.
(f) Procedural Justice How to get justice, jurisdiction of Courts, right to sue,arrest and bail, search and seizure right to legal aid etc.
(g) Law relating to the persons with disabilities How to get equal opportunities protection of rights and fullparticipation