Section 10(2) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(2)The delivery of possession of such land or building material to the person named in the order made under sub-section (1) shall be full discharge of any liability of the [State Government] to deliver possession to such person as may have rightful claim to possession thereof but shall not prejudice any right in respect of such land or building material which any other person may, by due process of law, be entitled to enforce against the person to whom possession is so delivered.
