Section 8(1) in The Delhi Land Reforms Rules, 1954
(1)The Revenue Assistant shall then arrange to distribute the declaration forms to the tenure or sub-tenure holder concerned of each village on a systematic basis either by calling them to headquarters or to convenient centres on dates fixed, in the presence of the Patwari and the Kanungo. The signatures of the Bhumidhars and Asamis shall be taken on the counterfoils in token of receipt and before delivering declaration in L.R. Form 5, the Revenue Assistant shall question each Bhumidhars as to whether he elects the payment of compensation in one lump-sum or by instalment. Before obtaining his signatures the Revenue Assistant shall note down and initial the method elected by him and score out the other method both in the declaration form and its counterfoil. The date of issue shall be noted down on each form and its counterfoil.
