(1)A notice of every petition or application under the Act shall be issued to the respondent in Form A to appear and answer the claim on a day to be therein specified ;Provided that no such notice would be necessary when the respondent appears at the time of the presentation of the petition or application.Copies for respondent. - (2) Every such notice shall be accompanied by a copy of the petition or application. The required number of copies of the petition or application shall be supplied by the petitioner or applicant at the time of its presentation in Court.
