Section 4 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
4.
Where a party to a proceeding is served with a notice and appears or fails to appear, he shall not be entitled to any further notice except where the proceeding is taken up on a date prior to which it is posted and is re-posted to another date or where the issue of a fresh notice is required by the Act or the rules made thereunder.
