Section 6A(3) in The Delhi Land Reforms Rules, 1954
(3)The orders passed by the Revenue Assistant in his own hand in columns 10 to 13 of the original tenure, register shall be copied out by his office in the duplicate tenure register, each entry being compared and attested in column 14 by an officer of the rank of not less than a Naib-Tehsildar, according as each volume of the original tenure register is finished by the Revenue Assistant, who shall also sign each volume of the duplicate tenure register at the end.
