Section 185(1) in The Delhi Land Reforms Rules, 1954
(1)The co-operative farm may grant permission to a Bhumidhar member to dispose of his land on any of the following grounds :(i)if he is unable to cultivate the land on account of physical or mental infirmity,(ii)if he was discharged his debts which he cannot do otherwise,(iii)if the intends to take up his residence in a place other than the village in which the farm is situate and from where he will not be able to take part in agricultural operations on the farm,(iv)if he intends to take up some profession other than agriculture, and(v)on any other ground with the consent of two-thirds of the members of the farm.
