Section 11(1) in The Delhi Lands Reforms Act, 1954
(1)Subject to the provisions of section 10, the Deputy Commissioner shall declare as Bhumidhars persons holding the following lands, namely:--(a)Khudkasht land or a proprietor grove in the tracts to which the Punjab tenancy Act, 1887, was applicable or Sir land or khudkasht land or a proprietor grove in the tracts to which the Agra Tenancy Act, 1901, was applicable;(b)Land held by occupancy tenant under section 5 of the Punjab Tenancy Act, 1887, with right of transfer by sale; and(c)land held under Patta Dawami or Istamrari by tenants with right of transfer by sale.
