Section 13(3) in The Punjab Development of Damaged Areas Act, 1951
(3)Subject to the provisions of the Administration of Evacuee Property Act, 1950 (XXXI of 1950) or any other law on the subject for the time being in force, the compensation awarded in respect of the structures, if any, standing on the land comprised in the scheme shall be payable to the person known or believed to be interested in those structures according to their respective interests as determined by the Collector under section 11.Explanation. - In computing such compensation, the Collector shall assess the market value of the structure at the time of delivery of possession of the land to the trust and deduct from such value the cost of demolishing them and removing the material from the site.
