Section 26(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981
(1)As soon as an application is received it shall be entered in the register of applications and the number shall be endorsed on the application. The applicant shall be given receipt of acknowledgement and the date or time when the applicant may appear or meet the Advocate to whom the case is referred shall be intimated to the applicant. An endorsement to that effect shall be made on the application about the applicant having been so informed.
