Section 5(a) in The Delhi Land Reforms Rules, 1954
(a)Subject to sub-rule (b) the site of a private well in abadi or a tree in abadi or building along with the area appurtenant thereto or a tank situate within the limits of an estate shall be deemed to be settled with the owner of the said well, tree, building or tank on the following terms and conditions-(i)He shall have a heritable and transferable interest in the site.(ii)He shall not be liable to ejectment on any ground whatsoever.(iii)He shall have the right to use the site for any purpose whatsoever subject to the existing rights of easement.(iv)Succession shall be governed by personal law.(v)If the building is abandoned or if the well goes out of use or if the owner dies without any heir entitled to succeed, the site shall escheat to the Gaon Sabha.(vi)He shall pay to the Gaon Sabha rent for the site equal to the amount of rent or land revenue payable therefor on the date immediately before the commencement of the Act. He shall, however, not be liable to pay any rent for the site if so such rent or land revenue was payable on the said date.
