Section 13(2) in The Delhi Land Reforms Rules, 1954
(2)The Revenue Assistant shall then proceed to calculate the new land revenue and compensation payable by the so declared Bhumidhars in accordance with Section 16. The amount of compensation payable by the mortgagee and each of the tenants, if any, shall, first be determined separately in accordance with sub-section (2) of Section 14, as explained in Clause (3) of sub-rule (b) of Rule 6-B, treating each as a non-occupancy tenant and calculating the rent of the land under mortgagee's personal cultivation under Clause (ii) of sub-section (8) of Section 14.
