Section 39(1) in The Delhi Land Reforms Rules, 1954
(1)The price of the land shall be assessed-(a)in the case of Bhumidhars who have been declared as such either under Section 11 or or who, as mortgagers of classes mentioned in sub-section (1) of Section 11, have been declared as Bhumidhars under Section 15, forth times the land revenue payable;(b)in the case of all other Bhumidhars twenty times the land revenue payable.
