Section 4(2) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(2)The notice referred to in sub-rule (1) shall be served in Form II by delivering or tendering it to the party or to his agent, or to any adult member of his family, or where none of the above course is practicable by affixing it at his last known place of residence, or by sending it to his last known place of residence by registered post-acknowledgement due and in the case of the respondent, it shall be accompanied by a copy of the application.
