Section 156(1) in The Delhi Land Reforms Rules, 1954
(1)The Naib Tehsildar should arrange to meet the [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.] twice a month on fixed day at Tehsil Headquarters. He shall check their accounts and shall include in his check at least 50 percent of the entries made since his previous check. He shall initial and date each entry checked.
