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10. Functions of the District Authority.- (1) It shall be the duty of every District Authority to perform such of the functions of the State Authority in the District as may be delegated to it from time to time by the State Authority. (2) Without prejudice to the generality of the functions referred to in sub-section (1), the District Authority may perform all or any of the following functions, namely:- 1[(a) coordinate the activities of the Taluk Legal Services Committee and other legal services in the District;] (b) organise Lok Adalats within the District; and (c) perform such other functions as the State Authority may 1*** fix by regulations. 1. Subs. by Act 59 of 1994, s. 8, for clause (a) (w.e.f. 29-10-1994).    |
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