Section 14(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)[ The intimation to be given by the Government or the authorised officer under sub-section (3) or sub-section (4)(c) of Section 3 shall be served on the landlord concerned:(i)by delivering or tendering it to him; or(ii)where it is not possible to so deliver or tender, by delivering or tendering it to any agent or employee of such landlord or to any adult member of his family, or by affixing a copy thereof on the outer door or on some conspicuous part of the premises in which the landlord is known to have resided last, or carried on business or personally worked for gain; or(iii)failing service by the aforesaid means, by registered post, acknowledgement due.
