Section 16(1) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(1)In any proceedings before the Tribunal, shall not be necessary to record the evidence of witnesses at length in all cases, but the Tribunal, shall record or cause to be recorded a memorandum of the substance of evidence of witness and such memorandum shall be signed by the Chairman or Member, as the case may be, and shall form part of the record.
