Section 7(1) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(1)Any notice or process to be issued by the Tribunal may be served by any of the following modes as ordered by the Tribunal namely:-(i)by hand delivery through the applicant or through a process server; or(ii)by registered post with acknowledge due; or(iii)Where the party is a Government Servant; through the head of the department concerned by any one of the modes in item(i)and (ii) above.(iv)through courier, speed post; or(v)by electronic mode where the applicant is having access to such mode of delivery and opts for it.
