Legal Services Authorities Act, 1987

विधिक सेवा प्राधिकरण अधिनियम, 1987

An Act to constitute legal services authorities to provide free and competent legal services to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organise Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity.

Act number

Act 39 of 1987

Year

1987

Enacted on

11-10-1987

In force from

09-11-1995

Jurisdiction

Central Act (India)

Subjects

Arbitration And Mediation, Social Welfare, Human Rights

Read the full text of Legal Services Authorities Act, 1987 section by section on LawLens.

Official source: India Code