Section 353(1) in Andhra Pradesh Municipalities Act, 1965
(1)When any notice, or other documents is required by this Act or by any rule, bye-law, regulation or order made under it, is to be served on or sent to any person, the service or sending thereof may be effected--(a)by giving or tendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode or business or by giving or tendering the same to some adult member or servant of his family; or(c)if such person does not reside in the municipality and his address elsewhere is known to the Commissioner by sending the same to him by post registered; or(d)if none of the means aforesaid be available, by fixing the same in some conspicuous part of such place of abode or business.
