Section 220 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
220. Decree-holder to bring into Court the draft and fees for service of notice:
- The decree-holder shall, together with the draft in Order XXI, Rule 34(1) of the Code mentioned, bring into Court a duplicate thereof and two copies of a notice in Form No. 54 and the prescribed court fees stamps for service thereof. One of the said copies shall be annexed to the draft, and shall be served on the person directed to execute the document in manner prescribed for service of summons on a defendant to a suit.
