13. Procedure for determining amount to be paid for surplus area.
(1)The statement referred to in sub-section (2) of section 10 shall be prepared in form 'B'.(2)After the statement referred to in sub-rule (1) has been prepared, the Collector or the officer authorised by the State Government shall serve a [ninety days] [Added vide Notification dated 2.9.1987.] notice in form 'C' on the persons having interest in the land.(3)When the period specified in the notice issued under sub-rule (2) has expired, the Collector or the officer authorised by the State Government, after taking into consideration the claims put in by various persons and after such enquiry as he deems necessary, shall apportion the amount determined under sub-section (1) of section 10 amongst the persons having interest in the land.
