Section 10(2) in The Delhi Land Reforms Rules, 1954
(2)Where necessary, the Tehsildar shall issue notices of demand for the deposit of compensation within the time limit prescribed. The procedure in case of default, shall be the same as for the realization of arrears of land revenue. The Tahsildar shall also take necessary steps for the disbursements of the deposits to the proprietors or landholders concerned.[For this purpose, he shall maintain a register of disbursement of compensation in L.R. Form 8(A) which shall be complied circle-wise with separate entries for each village. The Revenue Assistant may disburse the amount of compensation to such person in one or more of the modes specified herein.(a)by payment in cash.(b)by adjustment against arrears of Land Revenue.(c)by voucher through Sadar Treasury.In case of payment by cash, the total amount payable individual cases will not exceed Rs. 50/-. The Revenue Assistant will draw from the treasury the total amount payable in respect of a village under one voucher alongwith a schedule showing the names and addresses of the persons entitled to the compensation and the name of the ex-proprietors from whom this amount was recovered on the basis of entries of L.R. Forms 7 and 8.The disbursing Officer shall maintain a register in L.R. Form 8-A of all payments made in any of the three modes specified above.] [Inserted by Notification F. 60/LRO/67, dated 6.9.1967.]
