Section 86 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
86. Letter of Request:
- The provision of Order V, Rule 30 of the Code of Civil Procedure allowing the substitution of a letter for a summons shall be applied in the case of all Judicial Officers, Justices of the Peace, Presiding Officers of Parliament or State Legislature or Chairmen of Committees thereof or any other person who is in the opinion of the Court, of a rank entitling him to such a mark of consideration.D - Service of process and through Foreign Courts service outside India
