Section 17(3) in The Punjab Development of Damaged Areas Act, 1951
(3)Nothing in this section shall preclude the Collector from making payment of compensation due to any person incompetent to alienate the same, or from transferring the land or securities purchased under sub-section (2), to such person after the cessation of his disability or, during such disability, to any person competent to receive the same under any law for the time being in force or on an order of a competent civil court.
