Section 4(4) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(4)Where the estate officer knows or has reasons to believe that any person is in occupation of the public premises, then, without prejudice to the provisions of sub-section (3), he shall cause a copy of the notice to be served on every such person by registered post or by delivering or tendering it to that person or in such other manner as may be prescribed.
