Section 46(1) in The Delhi Land Reforms Rules, 1954
(1)An application under Section 72 for declaration of the extinction of tenure-holder rights shall be filed in the court of the Revenue Assistant, who shall issue a proclamation if Form L.R. 15 and where the tenure-holder is alive a copy of the proclamation shall also be served on him in person, asking him to show cause why the declaration sought should not be granted.
