(1)The landlord may seek revision of rent under Sec. 6 or Sec. 7 by submitting it petition before the Rent Tribunal accompanied by affidavits and documents, if any.(2)On filing of such petition the Rent Tribunal shall issue notice accompanied by Copies of petition, affidavits and documents to the opposite party fixing a date not later than thirty days from the date of issue of notice. The opposite party may file reply, affidavits and documents after serving the copies of the same on the petitioner, within a period not exceeding thirty days from the date of service of notice. The service of notice shall be effected through process server of the Tribunal or Civil Court as well as by registered post, acknowledgment due. Notice duly served by any of these methods shall be treated as stuff iciest service.(3)The petitioner may thereafter file rejoinder, if any after serving the copy to the opposite party, within a period not exceeding fifteen days from the date of service of the reply.(4)Rent Tribunal shall thereafter fix a date of hearing, which shall not be later than ninety days from the date of service of notice on the tenant.(5)The Rent Tribunal, during the course of such hearing, may hold such summary inquiry as it deems necessary and fix the rent as per formula laid down in Sec. 6 or Sec. 7 and issue a recovery certificate indicating the date from which such rent shall he payable. The petition shall be disposed of within a period of one hundred and fifty days from the date of service of notice on the tenant.
