Section 80 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
80. Particulars on return of service:
- The Court to which the summons has been sent under Order V, Rule 21 shall retransmit it to Court by which it is issued together with:(a)The Nazir's return and the affidavit or examination on oath by the Serving Officer;(b)The record of further enquiry, if any, by such Court;(c)In case, where the process has to be returned to any Court outside the State and the return is not in English or in the Language of that Court the proceedings in Form No. 10, Appendix-B, Schedule-I of the Code with which it is sent back to the Court shall be accompanied by a translation of the return into English.
