Section 247 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
247. Procedure when application admitted:
- If the application is admitted, the claimant or objector shall, within seven days thereafter or such other period as may be allowed by the Judge, bring into Court the prescribed fees for service of notice on the attaching creditor, and the same shall be served in manner prescribed for service of summons on a defendant to suit.
