Section 20 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
20. Notice of hearing to respondent.
(1)On receipt of an appeal the Appellate Tribunal shall after registering the case and assigning an appeal number cause notice to be served upon the respondent under its seal and signature in Form K.(2)The notice under sub-rule(1) shall be issued through registered post with acknowledgment due, or through a process server.(3)The provision of Order V of the Civil Procedure Code shall apply mutatis mutandis for the purposes of service of notice issued under sub-rule (1).
