Section 17 in Kerala Land Reforms (Tenancy) Rules, 1970
17. Notice of claim to be given to tenant.
(1)As soon as may be after the receipt of the application referred to in Rule 16. the Land Tribunal shall issue notice thereof to the respondent in Form Mo. 5 together with a copy of the application.(2)The date fixed in a notice under sub-rule (1) tor appearance of the respondent shall be so fixed by the Land Tribunal as to allow a period of not less than seven days between the date of service of the notice and the date fixed tor appearance and if the date fixed for appearance is within a period of seven days from the date of service of the notice, the Land Tribunal shall adjourn the hearing of the application to a day beyond seven days from the date originally fixed for hearing and direct the issue of fresh notice to the respondent.
