Section 9(3) in The Maharashtra State legal Aid and Advice Scheme, 1979
(3)The Court or authority before which any legal proceeding is pending may, if it so thinks fit, refer the dispute forming the subject matter of the legal proceeding to the relevant Conciliation Cell for the purpose of bringing about settlement between the parties. If the Conciliation Cell is unable to bring about a settlement within a period of one month from the date of reference of the dispute to it, the matter shall go back to the Court or the authority for disposal according to law.
