Section 73(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[ Where Court permits the plaintiff to effect summons on the defendant under Order V Rule 9(A) of Civil Procedure Code no process fee shall be charged for the summons handed over to him.] [Added by G.O.Rt.No. 1795, Law (LA&JHCB), Dated 20-10-2004.]
