Section 18 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
18. Application of Civil Rules of Practice.
- The provisions regarding form of proceedings, appointment of pleaders, presentation of proceedings and documents of posting of cases, adjournments, interlocutory application, affidavits, processes, trial of suits, orders, incidental proceedings mentioned in Chapters 1 to V of Kerala Civil Rules of Practice, shall mutatis mutantis apply to the Tribunal.
