Section 13(2) in The East Punjab Damaged Areas Act, 1949
(2)The making over of any salved property or any proceeds thereof to a person specified in an order under sub-section (1) shall be a full discharge of the Government or any other person or authority holding it under section 7, but shall not prejudice any rights in respect of the said property which any other person may be entitled by due process of law to enforce against the person to whom the property has been delivered.
