Section 32(2) in The Delhi Land Reforms Rules, 1954
(2)The delivery of possession in execution of a decree or order for ejectment shall be made by the Kanungo, who, on his arrival in the village, shall send notice to the person to be ejected, and, in case there is any person holding from his to such other person also. The ejectment shall be made on the spot, and for each field separately in the manner provided in Rule 35 of order XXI of the first Schedule of the Code of Civil Procedure (V of 1908), in the presence of the person to be ejected if he is in the village, and of two villagers whose names should be maintained in the Kanungo's report. If the person to be ejected is not present in the village or refuses to attend, the Kanungo shall record the fact in his report. If at the time of the delivery of possession there exists on the holding any ungathered crop or any tree of which the value has not been determined by the court, the Kanungo shall state in his report the kind of crop and his estimate of its probable value, and the kind, number and estimated age and value of the trees. The report shall be signed by the decree holder or his agent to whom delivery is made, and by the person to be ejected, if present and the parties shall be directed to apply, if they so desire, to the court executing the decree, for the settlement of the value of such crops and trees. If the patwari is present in the village, the Kanungo shall ask him to attend, and shall see that the parwari makes a record of the ejectment in his diary. In case any party refuses to sign the report, the Kanungo shall record the fact. The Kanungo shall submit his report with all the particulars mentioned above to the court issuing the order for delivery of possession.F. Partition
