Section 47(v) in The Delhi Land Reforms Rules, 1954
(v)Where the order of the Gaon Panchayat passed under Section (1) of Section 75 has been challenged by any person aggrieved or when the Deputy Commissioner intends to take action suo moto he might pass suitable interim orders by way of stay of proceedings or otherwise. Where the Deputy Commissioner makes an enquiry under sub-section (1) of Section 75 the Gaon Panchayat and the allottee shall be made parties and given opportunity of being heard before the final orders are passed the provisions of Rules 169 and 170 shall mutatis mutandis apply to the proceedings for ejectment of the allottee referred to in sub-section (3) of Section 75 or any person claiming through him who retains possession of the land, allotment whereof has been cancelled by the Deputy Commissioner under sub-section (2) of Section 75.
