Section 3 in The Andhra Pradesh Revenue Summonses Act, 1869
3. Service of summons:
- The summons shall be served personally on the person summoned, or if he cannot be found, it may be left for him with some adult member of his family residing with him, [or by affixing it on the outer door or other conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain.][Substituted for the word "or with the head of the village in which he lives" by Section 6 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XXX of 1958). ]
