Section 6(3) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973
(3)The delivery of possession of the property to the persons specified in an order under sub-section (2) shall be a full discharge of the State Government from all liability in respect of the property, but shall not prejudice any rights in respect of the property which any other person may be entitled by due process of law to enforce against the person to whom possession of the property is given.
