3. Notice to be served on heirs of the husband when the husband’s whereabouts are not
known. — In a suit to which clause
(i) of section 2 applies —
(a) the names and addresses of the persons who would have been the heirs of the husband under
Muslim law if he had died on the date of the filing of the plant shall be stated in the plaint,
(b) notice of the suit shall be served on such persons, and
(c) such persons shall have the right to be heard in the suit :
Provided that paternal uncle and brother of the husband, if any, shall be cited as party even if he
or they are not heirs.
