Section 24(4) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(4)The Registrar shall have the power to authorise in writing the affixing of the seal of the Tribunal on a certified copy of any order of the Tribunal.Explanatory Note(This does not form part of the notification, but is intended to indicate its general purport.)The Munnar Special Tribunal has been constituted as per the Munnar Special Tribunal Act for the adjudication of land disputes in respect of Munnar Area. The Act prescribes that the Tribunal shall, with previous approval of the Government, make regulation consistent with the provision of the Act to regulate procedure of the Tribunal i.e, how to receive application, scrutinize the application, service of notes and process served by the Tribunal etc. Accordingly Government have approved the Munnar Special Tribunal Regulation 2011, for Notification by the Tribunal.The notification is intended to achieve the above object.
