The indian soldiers (litigation) (extension to jagir proceedings) act, 1963

THE INDIAN SOLDIERS (LITIGATION) (EXTENSION TO JAGIR PROCEEDINGS) 
ACT, 1963 
(Act No.23 of 1963) 
(Received the assent of the President on the 7th day of December,1963) 
 
An Act to extend the provisions of the Indian Soldiers (Litigation) Act, 1925 to 
proceedings under certain special Acts. 
Be it enacted by the Rajasthan State Legislature in the Fourteenth year of the Republic 
of India as follows:— 
1.  Short title and extent.- (1) This Act may be called the Indian Soldiers (Litigation) 
(Extension to Jagir Proceedings) Act, 1963. 
(2) It extends to the whole of the State of Rajasthan. 
2. Term "court" in Central Act 4 of 1925 to include courts and officers under 
certain Acts.-The term "court" in clause (a) of section if the Indian Soldiers (Litigation) 
Act, 1925 (Central Act 4 of 1925) shall, as from the 15th day of November, 1962, 
include and be deemed t o have included all courts and officers functioning under all or 
any of : following Acts, namely:— 
(a)  the Ajmer Abolition of Intermediaries and Land Refor ms Act, 53 {Ajmer Act 3 
of 1955); 
(b)  the Bombay Merged Territories and Areas (Jagir Abolition Act, 55 (Bombay 
Act 39 of 1954); 
(c)  the Madhya Bharat Zamindari Abolition Act,  Samvat 2008 adhya Bharat Act 
13 of 1951): 
(d)  the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (Mad-a Bharat Act 
28 of 1951); 
(e)  the Rajasthan Land Reforms and Resumption of Jagirs Act, )52 (Raj. Act 6 of 
1952); 
(f) the Rajasthan Zamindari and Biswedari Abolition Act,  1959 .aj. Act 8 of 1959). 
 
 
 
 
 
 
 
 
 
 
THE RAJASTHAN LEGAL ASSISTANCE (INDIAN SOLDIERS) RULES, 1971 
 
CONTENTS 
 
1. Short title, extent and commencement and duration. 
2. Definitions. 
3. Conditions for grant of legal Assistance. 
4. Application for legal Assistance. 
5. Panel of lawyers. 
6. Fees of Counsel. 
7. Incidental Expenses. 
8. Travelling Expenses. 
9. Conduct of Appeals. 
10. Payment of Bills. 
11. Grant of assistance to be discretionary. 
 
 
RAJASTHAN LEGAL ASSISTANCE (INDIAN SOLDIERS) RULES, 1971 
 
GSR 48. dated January 7, 1972, published in Raj. Gax., Exty ., pt. IV -C (I), dt. 11 -1-
1972, p.251. - The Government of Rajasthan is pleased to make following Rules for 
providing legal assistance to the Indian Soldiers. 
 
1.  Short title, extent and commencement and duration.- 
(1) These rules may be called the Rajasthan Legal Assistance (Indian Soldiers) Rules, 
1971. 
(2) They shall come into force from such date as the Government may, by notification in 
the Official Gazette, appoint and different dates may be appointed for different areas. 
(3) They shall remain in force while the proclamation of Emergency is in operation. 
2.  Definitions.-In these rules, unless the context otherwise requires, 
(a)  "Act" means the Indian Soldiers (Limitation) Act, 1925 (Central Act 3 of 1925); 
(b)  "Court" means a civil, criminal or revenue Court; 
(c) "Indian Soldier" means any person domiciled in Rajasthan and subject to the Army 
Act, 1950 or the Air Force Act, 1950. 
(d)  "Proceedings" includes any suit, appeal or application or any complaint or police 
report; 
(e)  "Proclamation of Emergency" means the proclamation of Emergency made by 
the President of India under clause (1) of Article 352 of the Constitution of India; 
 

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