Section 19(11) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(11)Written acknowledgement of receipt of application shall be given to the person making the application if the application is received in the office of the committee or by the Member-Secretary. If an application is received by person other than the person authorised to receive the application, the Member Secretary shall arrange to send a written acknowledgement of the receipt of the application to the applicant in due course intimating him the date and time where the applicant is required to be present for further inquiry.
