Section 7 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
7. Notice to Respondent.
- Notice of the proceeding including interlocutory application, shall be issued in Form No. 3 appended to these rules along with a copy of the petition or the application as the case may be. In respect of matter under Chapter IX of the Criminal Procedure Code the summons to appear and answer shall be in Form No. 4. If any act prescribed in any form for issuing summons, notices shall be issued in the said form.
