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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)If the process-server is not personally acquainted with the person to be served, the return shall be supported by a verification at the foot thereof made and signed either by a Village Officer or by a respectable person who identifies him; and in the latter case, the full name and address of such person shall be set out in the verification.