(6)The payment of compensation under this section to the person who, in the opinion of the State Government or the arbitrator as the case may be, owns or has an interest in the tank acquired shall be a full discharge of the State Government from all liability in respect of such compensation, but shall not prejudice any rights in respect of the said tank to which any other person may be entitled by due process of law to enforce against the person to whom compensation has been paid as aforesaid.Explanation. - For the purposes of clause (a) of sub-section (3) "works" includes any building, construction, improvements of every description and planting of any mechanical contrivance designed to lift water from a tank.
