Section 10(1) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(1)Notices to be issued by the Tribunal may be served by any of the following modes-(i)service by the party himself;(ii)by hand delivery (dasti) through process server;(iii)by registered post with acknowledgement due:Provided that if the Tribunal does not specify the mode of service, notice may be sent by registered post with acknowledgement due.
