Section 47(ii) in The Delhi Land Reforms Rules, 1954
(ii)On the said date a meeting of the Gaon Panchayat shall be held to prepare a list of all such persons who are present and who express their desire to be admitted to the land. The Gaon Panchayat shall in the same meeting announce revenue or the rent to be fixed for the land. The rent shall be in accordance with the provisions of Section 88 of the Delhi Land Reforms Act, 1954 and the revenue shall not be less than half of the rent. The list so prepared containing the names of the persons to be admitted to the land, shall be examined and sorted class-wise in accordance with the provisions of Section 75 of the Act. The order of preference in admitting the persons shall be observed as given in sub-section (1) of Section 75. If more than one person belonging to the same order of preference mentioned in Section 75 appears and express their desire to be admitted to the land at the rent or land revenue fixed by the Panchayat the panchayat shall draw lots to determine the persons to whom the land should be given and the persons so determined shall before being admitted to the land pay the Gaon Sabha an amount equal to 10 times the rent of the land which shall be credited to the Gram Sabha fund.
