Section 153(1) in The Delhi Land Reforms Rules, 1954
(1)An inspection book shall be maintained for each [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.] by the Naib Tehsildar who shall inspect the work of each bailiff under his charge in connection with collection of land revenue at least once in a month and forward his inspection note to the Tehsildar. The Tehsildar after passing orders will forward the inspection note to the Revenue Assistant for his information.
