Section 45(1) in The Delhi Land Reforms Rules, 1954
(1)In making an enquiry under Section 65, the Gaon Panchayat shall take into consideration the following factors-(i)the age of the minor,(ii)the relation between the minor, lunatic or idiot and his natural guardian,(iii)the natural guardian's capacity to cultivate the fields, and(iv)whether there are any other person related to the minor, lunatic or idiot who are willing and able to cultivate the land on their behalf.
