Section 75(3) in The Delhi Land Reforms Rules, 1954
(3)[ Bailiffs shall be appointed in accordance with the Recruitment Rules framed by the Lt. Governor from time to time. The Deputy Commissioner may, however, appoint all or any of the Patwaris as co-officio bailiffs] [Substituted Rule (3) Substituted by Notification F. 60/LRG/67, dated 6.9.1967.].
