Section 13 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
13. Substituted Service.
- In case of failure to serve by normal process, the Court, on an oral/written application of the applicant, may direct for serving upon the respondents by substituted mode i.e., through affixture, publication in the newspaper, etc. and applicant shall file affidavit stating as to the mode adopted for service of summons.
