Section 20(2) in The Delhi Land Reforms Rules, 1954
(2)The copy shall be forwarded to the Sub-Registrar concerned who shall register the same and return the copy with his endorsement thereupon to the effect that it has been duly registered. The endorsement shall bear the signature of the Sub-Registrar and shall contain the following particulars-(i)the date of registration, and(ii)the number of the misalband register in which the sanction of declaration has been registered.
