Section 4(2) in The Delhi Land Reforms Rules, 1954
(2)When the compensation forms are ready; the Revenue Assistant shall satisfy himself with regard to the correctness of the entries and obtain orders from the Chief Commissioner [about the number of instalment under the existing Rule 4 and the manner in which the payments are to be made to the ex-proprietors.] [Substituted by Notification F. (3) LRO/66, dated 8.7.1966.] The decision of the Chief Commissioner shall depend on the total amount of compensation for the State in the light of the anticipated increase in land revenue. The Chief Commissioner may direct that the compensation below a certain amount may be paid in a single instalment. A register of compensation to be paid by the State shall be maintained in L.R. form 3, village-wise at the office of the Revenue Assistant [and all disbursements noted thereon.] [Substituted by Notification F. 60/LRO/67, dated 6.9.1967.]
