Section 3(d) in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
(d)[ A statement that the complainant has not for the same matter resorted to any other remedy by way of proceedings before any tribunal or court of law [or any other authority empowered to decide that matter] [Added by G. N. of 1.7.1975.]. If the complainant has resorted to any such remedy, the designation of the tribunal or court [or authority as the case may be] [Substituted by G. N. of 14.8.1978.] before which such proceedings were instituted, the date on which they were instituted, the number given to such proceedings, if the proceedings are disposed of the result of such proceedings and if the proceedings are pending the stage at which pending, should be stated.]
