Section 30(2) in The Delhi Land Reforms Rules, 1954
(2)If, however, the Revenue Assistant finds that the transfer is in contravention of the provisions of Chapter III-D of the Act, the Revenue Assistant shall issue notice to the parties in L.R. Form 12 and call upon them to show cause why they should not be ejected from such land and the land declared vacant. After hearing the parties and making such further enquiries as he considers necessary, the Revenue Assistant shall pass suitable orders thereon and direct correction of papers accordingly.]
