Section 81(1) in The Delhi Land Reforms Rules, 1954
(1)Before giving a receipt to the payer the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] shall fill columns 1 to 8 and sign in column 9 both on counterfoil 'A' and on the receipt 'B' of L.R. Form 22. Column 10 i.e. the progressive total of the counterfoil shall also be filled in.
