Section 204(5) in The Delhi Land Reforms Rules, 1954
(5)No orders shall be passed in to original or duplicate tenure registers, by the Revenue Assistant under sub-rules (2) and (3) of Rule 6-A, against the entries marked "E", except for the fact that he will record the new land revenue in column 1 of the registers of the land so marked as the land revenue payable immediately before the commencement of the Act. The columns relating to compensation i.e. columns 13-A and 13-B shall be left blank. The Revenue Assistant shall put down the words "Evacuee land" and his signature in column 14 against each one of these entries.
