Section 7(1) in The Delhi Land Reforms Rules, 1954
(1)As soon as the original and duplicate tenure registers are completed and the Revenue Assistant has passed orders/the Patwaris shall fill up the forms of declarations in L.R. Forms 5 and 6 under the direct supervision of the Kanungos at headquarters. The forms shall be supplied to them in booklets of 50 and 25 forms each respectively.and written receipts obtained from them. Form 5 shall be used for the declaration of Bhumidhars under Sections 11 or 13 and Forms 6 for Asamis under Section 6. The entries on the counterfoil, the main form, the declaration and on the back of the declaration shall be strictly in conformity with the entries in columns 1 to 13 of the original tenure register. As far as possible, one form of the booklet shall be used for each Khata of the Khatauni or Khewat, as the case may be, of the year preceding the commencement of the Act. Form No. 5 is designed to cover all cases of declarations of Bhumidhars under Sections 11 and 13 and the portions not needed in each individual case shall be scored out, in 'he following manner :(i)For the declarations under Clause (a) of sub-section (1) of Section 11, para 2 of the declaration relating to compensation shall be scored out.(ii)For declarations under Clause (b) and (c) of the said sub-section the amount of compensation, which will be only 4 times the land revenue paid in the fasli year before the commencement of the Act, shall be entered as payable to the outgoing proprietor in one lump sum within six months of the date of declaration and the portions not applicable to these cases in para 2 of the declaration shall be scored out.(iii)For declarations under Section 13 in cases where tenants-in-chief including the tenants of Sit, are declared as Bhumidhars, para 2 of the declaration shall show the declared land revenue to be half of the rent payable by him in the year before the commencement of the Act subject to the maximum and minimum prescribed under the proviso to Clause (a) of sub-section (2) of Section 14 and the total compensation as 8 times or 16 times the declared land revenue in accordance wit h Clause (b) of sub-section (2) of Section 14, also providing for the option to pay the total compensation in one lump sum or in ten annual equal instalments together with simple interest at 2½% per annum.(iv)For declarations under Section 13 in cases where sub-tenants are declared as Bhumidhars, para 2 of the declaration shall show the land revenue as determined on the same principle but in these cases the amounts of compensation payable to the proprietor as also to the landholder shall be separately specified and calculated in accordance with Clause (b) of sub-section (3) of Section 14, providing also for the option to pay the compensation in one lump-sum or in ten annual equal instalments together with simple interest at 2½% per annum due to the proprietor and the landholder, as the case may be.
