Section 20(1) in The Delhi Land Reforms Rules, 1954
(1)A copy of the sanction given or declaration made under Section 23 or 24 shall be duly signed by the Deputy Commissioner and bear the seal of his Court and shall contain the following particulars-(i)the section under which the sanction or declaration has been granted;(ii)the number and area of the plots in respect of which the sanction or declaration has been granted;(iii)the land revenue of the said plots ;(iv)the name of the village, assessment circle and tehsil in which the said plots are situate, and(v)the name, parentage, residence and address of the Bhumidhar in whose favour the sanction or declaration has been granted.
