Section 21 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
21. Mode of service:.
(1)In any proceeding before the Special Officer or the District Judge, the Special Officer or the District Judge as the case may be, may:(a)in cases where process has not been duly served or has not been served sufficiently in advance owing to the default or the neglect of the party applying for the process, order fresh process to be issued and order such party to pay the process fees within a specified time:(b)at any stage at the proceedings, order for issue of any notice, or summons which in his opinion is necessary and order either party to pay the process fees.
