Section 10(3) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
(3)The payment of an amount to the lessee in accordance with the provisions of this Act, and the rules made thereunder shall be full discharge of the State Government from all liability to pay any amount in lieu of revocation of perpetual lease of the forest land and no further claims for any payment whatsoever in respect of such forest land shall thereupon lie against the State Government.
