Section 30(1) in The Delhi Land Reforms Rules, 1954
(1)On receipt of a report from the Tehsildar under Rule 29 or the fact of transfer coming to his knowledge or otherwise, the Revenue Assistant shall issue notice to the parties and also to the Gaon Sabha. If after hearing the parties and making such further enquiry as he considers necessary, the Revenue Assistant is satisfied that the transfer is not in contravention of the provisions of Chapter III-D of the Act, he shall pass suitable orders thereon and direct the correction of records accordingly.
