Section 204(4) in The Delhi Land Reforms Rules, 1954
(4)The list prepared under Clause (i) sub-rule (i), shall then be the list of evacuee lands to which the provisions of the Act shall not apply. The Revenue Assistant on being satisfied that this list is correct, shall proceed to mark out in the original land duplicate tenure registers complied under Rule 6-A, all the lands included in this list by noting down the letter "E" in red ink against the serial number of such lands.
