Section 13(3) in The Punjab Land Reforms Rules, 1973
(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.
