Section 14(2) in The Delhi Land Reforms Rules, 1954
(2)L.R. Form 11 pertaining to each village concerned, when completed, shall be attached to the original tenure register of that village, as a supplement. The Revenue Assistant shall correct the entries of rent in column 8 of the original and the duplicate tenure register in accordance with orders passed by him in column 13 of L.R. Form 11. Each such corrected entry shall be signed by the Revenue Assistant. In cases where the rent entry is revised by the Revenue Assistant in the tenure register, the entries of the columns 10 to 18 of the tenure register, shall also be revised and based on the revised rent entry. Each correction shall be initialled by the Revenue Assistant.
