Section 124(2) in The Delhi Co-operative Societies Rules, 2007
(2)In case any decree holder desires to have the decree executed through the Collector under clause (a) of section 105 of the Act, he shall apply to the Registrar in Form no. 27 for the issue of a certificate for the recovery of the decretal amount as arrears of land revenue.The application shall be delivered in the office of the Registrar personally and a receipt obtained or sent by registered post.
