Section 4(1) in The Delhi Land Reforms Rules, 1954
(1)The Revenue Assistant shall forthwith direct each Kanungo have the compensation for proprietors under Section 7 worked out in L.R. Form 2, village-wise. The form shall be filled up by the Patwari and each form shall be completely checked and signed by the Kanungo. Ten percent of the entries shall then be checked and signed by the Naib Tehsildar in Revenue Assistant's Office.
