Section 10(3) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(3)Notwithstanding anything contained in sub-rule (1), the Tribunal may, taking into account the number of respondents and their places of residence or work and other circumstances, direct the notice of the application shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears just and convenient to the Tribunal.
