Section 17 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
17. Notice of hearing to the Respondent and Appellant.
(1)On receipt of an appeal, the appellate Tribunal shall, after registering the case and assigning an appeal number, cause notice to be served upon the respondents under its seal and signature informing the date of hearing in Form 'K';(2)The notice under sub-rule (1) shall be issued through registered post with acknowledgement due, or through a process server;(3)Simultaneously with the issue of notice under sub-rule (1), the applicant(s) shall also be informed of the date mentioned in sub-rule (1), by a notice in Form 'L'.(4)The provisions of Order V of the Code of Civil Procedure 1908 shall apply mutatis mutandis for the purpose of service of notice issued under sub-rule (1) and (3).
