Section 7(3) in The Delhi Land Reforms Rules, 1954
(3)As soon as the entries of a village are complete the booklet of L.R. Form 5 or L.R. Form 6 shall be closed. Each individual entry in the booklet shall be compared by the Kanungo, with the original tenure register and each form signed in token of check 20 percent of the forms shall then be checked by the Naib Tehsildar and signed by him. After these checks the Revenue Assistant shall sign each form and have it stamped with his court seal in his presence. The unused forms of each booklet shall each be crossed and signed by the Naib Tehsildar. The booklets of L.R. Forms 5 and 6 shall then be arranged in village-wise bundles along with the tenure registers of each village.
