(1)On the commencement of the Act, the Revenue Assistant shall obtain from the custodian of Evacuee Property Delhi State, separately, a complete list of:(i)all lands in the State declared as evacuee land under the Administration of Evacuee Property Act, 1950, as amended by the Administration of Evacuee Property (Amendment) Act, 1953;(ii)all evacuee land held by tenants under lease of agreement entered into before the 15th day of August, 1947; and(iii)evacuee's share in lands of common utility (which would vest in the Gaon Sabha).(2)If necessary, the Revenue Assistant shall depute Patwaris or his own staff to copy out the above lists. When the lists are received he shall get each individual entry checked by the Kanungo concerned, who will sign each entry in token of check. 25 percent of the entries shall then be checked by the Naib Tehsildar.(3)Revenue Assistant shall then satisfy himself that the lists are accurate and he shall see that no entry in list (ii) (iii) above is included in list (1) Any overlappings should be removed.(4)The list prepared under Clause (i) sub-rule (i), shall then be the list of evacuee lands to which the provisions of the Act shall not apply. The Revenue Assistant on being satisfied that this list is correct, shall proceed to mark out in the original land duplicate tenure registers complied under Rule 6-A, all the lands included in this list by noting down the letter "E" in red ink against the serial number of such lands.(5)No orders shall be passed in to original or duplicate tenure registers, by the Revenue Assistant under sub-rules (2) and (3) of Rule 6-A, against the entries marked "E", except for the fact that he will record the new land revenue in column 1 of the registers of the land so marked as the land revenue payable immediately before the commencement of the Act. The columns relating to compensation i.e. columns 13-A and 13-B shall be left blank. The Revenue Assistant shall put down the words "Evacuee land" and his signature in column 14 against each one of these entries.(6)In cases where evacuee land is recorded in the names of more than one person and only one or more but not all are evacuees and their respective shares have not been divided by meets and bounds by the competent officer of the custodian department. The Revenue Officer shall make entries and pass orders separately in columns 10 to 14 of the tenure registers in respect of shares only and make a note in the remarks column to the effect that the shares shall be specified plotwise as soon as the competent officer has effected the partition. He shall also arrange to obtain the result of partition from the competent officer as soon as it has been made.Forms(Forms are not printed here)[For details of Forms please refer to Original Gazette, published by Government of India]
