Section 13(6) in The Delhi Land Reforms Rules, 1954
(6)After the register in L.R. Form 9 has been completed for a village, the orders on the mortgage entries shall be brought into effect in the tenure registers in L.R. Form 4 and forms of declarations issued for those entries, the registers for the recovery of compensation in L.R. Forms 7 and 8 being also filled up and necessary action taken.
