Section 64(3) in The Delhi Land Reforms Rules, 1954
(3)A copy of the abstracts of assessment of each village, together with a general abstract of assessment for each assessment circle, shall be forwarded by the Revenue Assessment to the Sadar Kanungo. The Sadar Kanungo after checking the general abstracts with the village abstracts will prepare a final statement for submission to the Chief Commissioner through the Deputy Commissioner, for sanction.
