Section 13(1) in The East Punjab Damaged Areas Act, 1949
(1)A Claims Commissioner on the receipt of the claims under section 12 may, after such notice to any other person concerned and after such enquiry as he may deem fit, make an order accepting or rejecting the claim in whole or in part and may on accepting the claim in whole or in part make over any salved property or any proceeds thereof, to any person appearing to him to be entitled to receive the property or the proceeds.
