Section 14(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(3)An order passed by the Controller under sub-section (3) or sub-section (5) of Section 10, shall be served on the person concerned personally or sent to him by registered post, acknowledgement due.] [Substituted by G.O.Ms.No. 2436, G.A. (Acc), dated 28-12-1965.]
