Section 310(b) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(b)Where all the parties to the suit decide to exercise their option and to agree for settlement by the Lok Adalat or where one of the parties applies for reference to Lok Adalat, the procedure envisaged under the Legal Services Authorities Act, 1987 and in particular by Section 20 of that Act, shall apply.
