Section 6A(2) in The Delhi Land Reforms Rules, 1954
(2)The Revenue Assistant shall, subject to Rule 204, then proceed to pass orders in the original tenure register and fill up columns 10 to 13 in his own hand and put his signature against each set of entry in column 14. Subject to the provisions of Sections 5, 6, 10, 11, 12, and 13 of the Act, the Revenue Assistant shall declare proprietors, occupancy tenants under Section 5 of Punjab Tenancy Act and Pattadar, enumerated in parts 1 to 5 as Bhumidhars under Section 11. The amount of the land revenue and compensation of tenants of parts 3 and 4 shall be filled up in columns 11 and 13 of the Form in accordance with Rule 6-B, and the principles laid down in Section 11. Similarly he shall declare the tenants of parts 6 to 12 as Bhumidhars under Section 13 and the sub-tenants of parts 13 to 17 as Bhumidhars under Section 13 read with Sections 10 and 12. The amounts of the land revenue in column 11 and compensation in column 13 against the Bhumidhars declared as such under Section 13 shall be entered by the Revenue Assistant in accordance with Rule 6-B and the principles laid down in Section 14. Similarly he shall declare the sub-tenure holders in parts 18 to 22 as Asamis under Section 6, their rents being recorded in column 8 and repeated in column 11. Columns 15 to 17 of the tenure register shall be left blank at this stage.
