Section 46(3) in The Delhi Land Reforms Rules, 1954
(3)If after enquiry, he comes to the conclusion that a declaration in favour of Gaon Sabha should be made, he shall make a declaration to that effect and specify the numbers of plots with respective areas of which the Gaon Sabha is entitled to take possession. The possession shall then be delivered to the Panchayat on behalf of the Gaon Sabha in accordance with the provision of Rule 32.
