Section 23(1) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(1)The notice required to be issued by the Tribunal shall be sent to the parties by Registered Post with Acknowledgment due, as per the addresses furnished in the appeal or review application. An acknowledgment containing the signature of the addresses or any members of his family or his authorised agent when delivered or on endorsement by the postal authorities to the effect that the notice was refused by the addressee shall, unless the contrary is proved, be deemed to be sufficient to hold that the notice was duly served.
