Section 4(5) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(5)When an application or other proceedings are made or transferred or referred under the Act, the Tribunal shall order notice thereof, to be given to all the respondents and such other persons as may appear to it, to be likely to be affected by the proceedings, to show cause within the time specified in the notice, why the relief sought in the application should not be granted. Where notice is ordered by the Tribunal, the applicant shall within three days from the date of such order, file in the Tribunal a process memo along with sufficient number of envelopes duly addressed and affixing the necessary postal stamps for issue of process together with sufficient number of copies for service on the persons concerned, along with the notice, in such form as may be specified by the Tribunal for service of summons.
