Section 204(6) in The Delhi Land Reforms Rules, 1954
(6)In cases where evacuee land is recorded in the names of more than one person and only one or more but not all are evacuees and their respective shares have not been divided by meets and bounds by the competent officer of the custodian department. The Revenue Officer shall make entries and pass orders separately in columns 10 to 14 of the tenure registers in respect of shares only and make a note in the remarks column to the effect that the shares shall be specified plotwise as soon as the competent officer has effected the partition. He shall also arrange to obtain the result of partition from the competent officer as soon as it has been made.Forms(Forms are not printed here)[For details of Forms please refer to Original Gazette, published by Government of India]
