- (i) Whenever the Gaon Sabha intends to admit any person to land under Section 73 or 74, the Gaon Panchayat shall announce by beat of drum in Gaon Sabha area in which the land is situate, the number of plots, the areas and the date on which admission thereto is to be made.(ii)On the said date a meeting of the Gaon Panchayat shall be held to prepare a list of all such persons who are present and who express their desire to be admitted to the land. The Gaon Panchayat shall in the same meeting announce revenue or the rent to be fixed for the land. The rent shall be in accordance with the provisions of Section 88 of the Delhi Land Reforms Act, 1954 and the revenue shall not be less than half of the rent. The list so prepared containing the names of the persons to be admitted to the land, shall be examined and sorted class-wise in accordance with the provisions of Section 75 of the Act. The order of preference in admitting the persons shall be observed as given in sub-section (1) of Section 75. If more than one person belonging to the same order of preference mentioned in Section 75 appears and express their desire to be admitted to the land at the rent or land revenue fixed by the Panchayat the panchayat shall draw lots to determine the persons to whom the land should be given and the persons so determined shall before being admitted to the land pay the Gaon Sabha an amount equal to 10 times the rent of the land which shall be credited to the Gram Sabha fund.(iii)In case of Gaon Panchayat decides to admit any person as a Bhumidhar to any land under Section 73, the lease shall be given by auction, the auction money being treated as premium. The bidding shall be done class-wise in the order of preference mentioned in Section 75 of the Act. The bid of the highest bidder shall be accepted subject to his depositing ¼th of the premium money at the fall of the hammer. The remaining ¾th shall be deposited within 15 days of the approval of the bid. In case the ¾th amount is not deposited within the aforesaid period, the advance shall stand forfeited and the bid of the near highest bidder shall be accepted subject to his consent. If the next highest bidder fails to agree of if he defaults in depositing the amount in the aforesaid manner the auction shall stand set aside and a fresh auction shall beheld.(iv)Any person may within six months of the date of the order granting the lease file objection, if any, before the Deputy Commissioner.(v)Where the order of the Gaon Panchayat passed under Section (1) of Section 75 has been challenged by any person aggrieved or when the Deputy Commissioner intends to take action suo moto he might pass suitable interim orders by way of stay of proceedings or otherwise. Where the Deputy Commissioner makes an enquiry under sub-section (1) of Section 75 the Gaon Panchayat and the allottee shall be made parties and given opportunity of being heard before the final orders are passed the provisions of Rules 169 and 170 shall mutatis mutandis apply to the proceedings for ejectment of the allottee referred to in sub-section (3) of Section 75 or any person claiming through him who retains possession of the land, allotment whereof has been cancelled by the Deputy Commissioner under sub-section (2) of Section 75.(vi)Any person who is admitted to land shall be entitled to a certificate and a receipt for the amount paid by him and the panchayat shall upon delivering the certificate and receipt be entitled to receive from him the counterpart thereof. Such certificate and counterpart shall be in L.R. Forms 16 of 17 and respectively].
