Section 14(7) in The Delhi Lands Reforms Act, 1954
(7)The Revenue Assistant shall annually disburse the instalment of the compensation paid by the Bhumidhar under sub- section (4) or direct the payment of the amount deposited as compensation by the Bhumidar in one lumpsum under sub section (2) or (3) of this section to the proprietor or to the proprietor and landholder or their successor- in interest, as the case may be , in accordance with the rules on the subject. The annual disbursements made to a proprietor and landholder in cases under sub section (3), where payments are made by instalments, shall be in the same proportion as the total compensations payable to them bear to each other.
