(2)The Rent Tribunal, upon filing of petition under Sub-sec. (1), shall issue notice accompanied by copies of petition, affidavits and documents, fixing a date not later than thirty days from the date of service of notice requiring the tenant to submit reply accompanied by affidavits and documents, if any, on which the tenant relies. The service of notice shall be effected through process server of the Tribunal or Civil Court as well as by registered post, acknowledgment due. Notice duly served by any of these methods shall be treated as sufficient service.
