Section 22(4) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(4)The service of summons under the Act on the person shall be effected in any of the following ways:(a)by giving or tendering it to such person; or(b)if such person is not found, by leaving it at his last known place of abode or business or by giving or tendering it to some adult member of his family; or(c)if the address of such person is known to the Controller, the appellate authority or other authorised person, by sending it to him by registered post; or(d)if none of the means aforesaid is available, by affixing it in some conspicuous part of his last known place of abode or business.
