Section 17 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
17. Notice of hearing to the respondent.
(1)On receipt of an appeal the appellate Tribunal shall after registering the case and assigning an appeal number cause notice to be served upon the respondent under its seal and signature in Form "K".(2)The notice under sub-rule (1) shall be issued through registered post with acknowledgment due or through a process server.(3)The provision of Order V of the Civil Procedure Code shall apply Mutatis Mutandis for the purposes of services of notice issued under sub-rule (1).
