Section 82 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
82. Notice where summons is affixed to outer door:
- If a summons to a plaint is affixed to the outer door of the house, the Serving Officer shall affix therewith a notice that the defendant can, upon application to the Officer of the Court, obtain a copy of a concise statement of the contents of the plaint, and shall in his return state that he has done so and shall return the plaint or concise statement to the Court. If the summons has been sent by another Court for service and the defendant does not, within fourteen days from the affixing of the summons apply for the said copy it shall be returned to the said Court.B - Service of processes on Public Officers and Soldiers
