Section 16(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(1)All notices under the Act issued by the Controller or the appellate authority and all orders passed by the Controller or the appellate authority if not pronounced in open Court shall be served on the person concerned:(a)personally by delivering or tendering to him the notice or order; or(b)if such person is not found, by leaving the notice or order at his last known place of abode or business of by giving or tendering the same to some adult member of his family; or(c)if such person does not reside in the area within the jurisdiction of the Controller or the appellate authority, by sending the same to him by registered post, acknowledgement due; or(d)if none of the means aforesaid is practicable, by affixing the same in some conspicuous part of his last known place of abode or business.
