Section 10 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
10. Returnable date of notice summons.
- Unless otherwise ordered, the notice/summons shall be made returnable in three weeks after the date of the filing of the petition, if the respondent resides within the local limits of the Court and five weeks after the date of the filing of the petition if the respondent resides outside the said limits.
