Section 11(2) in The Delhi Lands Reforms Act, 1954
(2)[ For the purpose of this section shall be the records of the fasli year immediately proceeding the commencement of this Act) For the purposes of sub-section (1), the Deputy Commissioner shall take into consideration the entries in the revenue records which shall be presumed to be correct unless the contrary is proved] [Substituted by Act 4 of 1959, section 6 (w.r.e.f. 20-7-1954)]:Provided that where land held as khudkasht by a proprietor belonging to any of the categories of persons referred to in sub-section (2) of section 10 has been before the commencement of this Act, let out to another person by or on behalf of such proprietor within six moths of the commencement of this Act and after giving an opportunity to the tenant of being heard, shall declare such land to be the proprietor KhudKasht for purposes of this section.
