Section 17 in The U.P. Government Estates Thekedari Abolition Act, 1958
17. Discharge of liability of the State Government.
- The payment of compensation in accordance with provisions of this Act shall be full discharge of any liability of the State Government to make such payment to the person as may have the rightful claim, but shall not prejudice any right in respect of such compensation which any other person may be entitled by due process of law to enforce against the persons to whom payment is so made.
