Section 13(1) in The Delhi Land Reforms Rules, 1954
(1)The Revenue Assistant shall at the end of nine months from the commencement of the Act, also simultaneously but separately take-up each of the remaining cases of mortgage with possession in which the mortgagor has failed to apply for redemption. He shall start judicial file for each such case and issue notices to all persons concerned, viz. the person or persons recorded as the mortgager, or as mortgagee as also to the tenants of mortgagee, if any, and call upon them to produce the mortgage deed and all relevant records including the accounts maintained by the mortgage or accounts, if any, maintained by the mortgagor. After making such enquiry as may be necessary, the Revenue Assistant shall pass orders in c accordance with the sub-sections (3) and (4) of Section 15. The plots in the self-cultivation of the mortgagee shall be included in the Bhumidhari of the mortgagee and the rest shall be declared as the Bhumidhar of the mortgagee's tenants if any, in accordance with their respective possession.
