Section 10 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
10. Serving of Notice.
- All notices under the Act and the rules made thereunder shall be served by registered post with acknowledgement due. Within three days after the order of the Court the petitioner or appellant shall file before the Registrar/Superintendent or as the case may be, the required number of covers correctly addressed and bearing the required stamps and accompanied by postal acknowledgement forms. The postal acknowledgement purporting to bear the signature of the respondent or adult member of the family shall be sufficient service of the notice. The Court may declare that an endorsement of refusal made by the postman shall be deemed to be sufficient service. If the covers returned with an endorsement that the addressee is not residing at the address or left the place without instructions, the Court may direct substituted service by publication in any Newspaper in the local language having circulation in the area in which the respondent is known to have last resided.
