Section 7(3) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(3)Notwithstanding anything contained in sub-clause (1), the Tribunal may, taking into account the number of respondents and their place of residence or work and other circumstance, direct that notice of the application shall be served upon the respondent in any other manner, including any manner of substituted service as it appears to the Tribunal just and convenient.
