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Madras HC: Court Must Independently Verify Person’s Indigency under Order 33 CPC - (29 Sep 2025)

CIVIL

Madras High Court recently held that to determine a person’s indigency under Order 33 of the CPC, the court must conduct an independent inquiry either personally or through a court-appointed officer, ensuring a fair and accurate assessment before granting legal aid or fee exemptions.

Tags : INDIGENCY   INQUIRY   LEGAL AID  

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