Section 35(10) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(10)Where it is considered advisable that the matter shall be settled, a letter of request shall be issued to the opposite party to make it convenient to appear for a conference or discussion at the date and place to be indicated in the letter and request shall contain a brief statement of claim of the applicant. The letter of request shall be sent by registered post acknowledgement due.
