Section 13(4) in The Punjab Development of Damaged Areas Act, 1951
(4)The total compensation, less any deductions that may be necessary on account of the amounts, if any, payable under sub-sections (3), shall be paid to the various persons interested in proportion to the interests held by them as determined by the Collector under section 11(c).Provided that the amount paid to any person shall not be less than the market value of his interest as determined by the Collector under section 11(d) minus the cost of demolition and removal incurred by the Trust.
