Section 11(2) in The Delhi Land Reforms Rules, 1954
(2)For such villages, the Revenue Assistant shall order that all cases of mortgages of proprietary or tenancy rights, where mortgages or mortgagee's tenants are in possession, shall be entered, village-wise, in columns 1 to 16 of the register in L.R. Form 9. The register in L.R. Form 9 for each village shall remain at headquarters attached to the original tenure register of the village as a supplement.
