Section 17 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
17. Notice of hearing_to respondent.
(1)On registration of the appeal under rule 16, the Appellate Tribunal shall, cause notice to be served upon the respondent under its seal and signature in Form-K(2)The notice under sub-rule (l), shall be issued through registered post with acknowledgment due, or through a process server.(3)The provisions of Order V of the Civil Procedure Code, 1908, shall apply, mutatis mutandis, for the purposes of service of notice issued under sub-rule (1).
