Section 11(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Every pleading shall contain the address for service, which shall be within the local limits of the jurisdiction of the Court in which the suit is filed or of the District Court in which the party ordinarily resides. The address for service shall contain particulars such as the Municipal or Panchayat number of the house, name of the street and locality.
