Section 81(2) in The Delhi Land Reforms Rules, 1954
(2)The coupon 'C' shall not be filled in by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.]. The receipt and coupon shall both be given to the payer and the counterfoil shall be retained by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].
