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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(4)Every application shall be divided into paragraphs numbered consecutively and shall contain a statement of relevant facts and the nature of reliefs sought and shall clearly specify as respondents the persons likely to be affected by the grant of the relief sought. The full address of the applicant as sell as the respondents shall be given in the application.