Section 14(1) in The Delhi Land Reforms Rules, 1954
(1)As soon as the Patwaris have been called to headquarters for the preparation of the original and duplicate tenure registers under Rule 6, the Revenue Assistant shall cause to be prepared a statement in L.R. Form 11 of each village showing the holdings whose rent has been reduced or remitted by the landholder or the proprietor after July 1, 1950. Columns 1 to 7 of this form shall be filled up in each such case and columns 8 to 12 shall be filled up only in cases where rent has been reduced or remitted in pursuance of a decree or order of Court. The Revenue Assistant shall pass orders in column 13 in accordance with Section 17.
