Section 72(2) in The Delhi Land Reforms Rules, 1954
(2)Suspensions or remissions shall be entered immediately on receipt of orders in the tehsil copy of the jamabandi and in the statement in L.R. Form 20. The numbers and date of the order granting the suspension or remission and the period of suspension shall be entered in the remarks column. If an order for suspension is modified or cancelled the entry shall be corrected under the signature of the Tehsildar and particulars of the order entered in the remarks column. If the other copy of the jamabandi has been made over to the amin the necessary entries shall be made on the next visit on the amin to the Tehsil. If the Jamabandi has been given to the Gaon Sabha, an order shall be issued to the Pradhan to come over to the tehsil-forthwith so that the necessary entries may be made.
