Section 4(3) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
(3)The notice referred to in sub rule (1) shall be served by delivering or tendering it to the party concerned, or to his agent, or to any adult member of his family, or where none of the above courses is practicable, by affixing it at the last known place of his rance or by registered post, acknowledgment due.
