Section 204(1) in The Delhi Land Reforms Rules, 1954
(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).
