Section 170(1) in The Delhi Land Reforms Rules, 1954
(1)Where on an application from the Pradhan or any member of the Gaon Panchayat or the facts coming to his knowledge otherwise the Revenue Assistant's satisfied that any person who is liable to ejectment on suit of the Gaon Sabha otherwise than under Section 87 continues to be in possession of the land, otherwise than in accordance with the provisions of this Act or has transferred possession of the land to any other person, the Revenue Assistant may if he thinks that it is necessary so to do, issue notice to such persons and to every other person in possession through him to appear within a fixed time and to show cause why an order to ejectment be not made against them.
