Section 5 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Rules, 1961
5. Notice to the respondents.
- On receipt of the application referred to in rules 3 and 4, with as many copies thereof as there are respondents, a notice shall be caused to be served, on all persons who are named as respondents to the application, to show cause, in writing, on or before a specified date, as to why the application should not be allowed. The notice shall contain a summary of the allegations, on the basis of which the relief is claimed by the applicant, as also the nature of the relief claimed; provided that any respondent shall be entitled to be furnished, free of charge, with a copy of the application.The respondents shall be given time, for at least fifteen days from the date of service of the notice, for filing their objections in writing, and the notice issued to them shall also specify the date to which the enquiry is posted provided that the authorized officer may, for sufficient cause, extend the time allowed for filing objections. The respondents shall, when submitting their objections to the authorized officer, also serve a copy thereof on the applicant or his authorized agent or the legal practitioner appearing for him.
