Section 80(3) in The Delhi Land Reforms Rules, 1954
(3)The Tehsildar shall obtain the agricultural of the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] in the stock account book for all the receipt books issued to him. The receipt books issued to the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] will be serially numbered and before issue the Tehsildar or the Naib-Tehsildar shall count the number of receipts in each book and endorse on the cover "This book contains receipt forms".
