Section 26(3) in The Delhi Land Reforms Rules, 1954
(3)On receipt of the application, if the [Deputy Commissioner] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.] is satisfied that the exchange is not invalid according to the restrictions land down in Section 33, call upon the parties, the lessees, mortgagees or holders or other encumbrances, if any, to show cause why the exchange should not be made. Every such notice shall be accompanied by a copy of the application, which shall be supplied by the applicant.
