Section 72(4) in The Delhi Land Reforms Rules, 1954
(4)If the change belongs to any one of the classes mentioned below, namely-(i)a change in demand e.g., an increase or decrease in the land revenue payable for the holding, or(ii)a change of the title of the holding, for example, change by succession or transfer, by proof of title by a claimant by the extinction of the rights of the person recorded and admission of another person, or(iii)a change in the holding, for example, where a part of the holding is transferred, or where a claimant proves his title to a part of holding, the wasil-baqi navis shall immediately make an entry in the remarks column containing full particulars about the change and the order of the court by which the change has been made.
