Section 13 in The East Punjab Damaged Areas Act, 1949
13. Power of Claims Commissioner to dispose of claims and restore salved property.
(1)A Claims Commissioner on the receipt of the claims under section 12 may, after such notice to any other person concerned and after such enquiry as he may deem fit, make an order accepting or rejecting the claim in whole or in part and may on accepting the claim in whole or in part make over any salved property or any proceeds thereof, to any person appearing to him to be entitled to receive the property or the proceeds.(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.
