Section 134 in Kerala Land Reforms (Tenancy) Rules, 1970
134. Summons how served.
- The summons to a witness may be delivered to the party applying for such summons for making service on the witness:Provided that when the party so desires or the Land Tribunal [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board deems fit, the summons shall be sent by registered post acknowledgement due.
