Section 4(2) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause -(a)its essential details to be entered in a Record of Maintenance Claim cases to be maintained as in the Form -N and(b)Application shall be acknowledged in Form 'B', notwithstanding anything contained in rule 5, to the applicant or his/her authorized representative in case of hand delivery, and its dispatch by post in other cases and the acknowledgement shall specify, inter alia, the registration number of the application.
