Section 21(2) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(2)A notice for the purposes of this section shall be in writing and shall -(i)in the case of suit against the market committee, be left at the office of that market committee;(ii)in the case of suit against the chairman, vice-chairman or any other member or officer or servant, be delivered to that chairman, vice-chairman or other member or officer or servant, as the case may be.
