Section 10(1) in The Delhi Land Reforms Rules, 1954
(1)The Tehsildar shall maintain two registers for the realization of compensations one in L.R. Form 7 and the other in L.R. Form 8, which shall be compiled circle-wise with separate entries for each village. The former shall be used to keep an account of the realizations of compensations paid by Bhumidhars in a lump sum and their disbursements in a lump sum to the proprietors or land holders concerned. The letter shall be used for similar realizations and disbursements where the Bhumidhars has elected to pay compensation by yearly instalments. The entries in columns 1 to 8 of these registers shall be copied out from the duplicate tenure register, immediately on its receipts by the Tehsildar from the Revenue Assistant.
