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17. District Legal Aid Fund.-

(1) Every District Authority shall establish a fund to be called the District Legal Aid Fund and there shall be credited thereto-

(a) all sums of money paid or any grants made by the State Authority to the District Authority for the purposes of this Act;

2[(b) any grants or donations that may be made to the District Authority by any person, with the prior approval of the State Authority, for the purposes of this Act;]

(c) any other amount received by the District Authority under the orders of any court or from any other source.

(2) A District Legal Aid Fund shall be applied for meeting-

(a) the cost of functions referred to in section 10 3[and 11B];

(b) any other expenses which are required to be met by the District Authority.









  

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