Section 15(2) in The Delhi Land Reforms Rules, 1954
(2)On receipt of the application, the Revenue Assistant shall summon all the persons concerned including the representative of the Gaon Panchayat, if necessary and send for the Patwari with the relevant records, verify the entries and made such enquiry as may be deemed necessary in this connection. If the ejectment of the proprietor or land holder is ordered the Revenue Assistant shall direct that the applicant be put in possession and make necessary corrections in the tenure registers. He shall also take action under Rules 7 and 8, if necessary. For the purposes of calculating the land revenue of the applicant, when he is a declared Bhumidhar, his former rent shall be taken into consideration. Where only a part of his former holding has been restored to him, the rent payable for that part shall bear the same proportion to the rent previously payable for the whole holding as the valuation of the part restored at the prevailing village rate of rent bears to the valuation of the whole at prevailing village rate of rent, with due regard to the class of soil.
