Section 17C(3) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(3)The delivery of possession of the land to the person concerned shall be final and full discharge of the District Committee from all liability in respect of such delivery, but shall not prejudice any right in respect of the land to which any other person may be entitled by due process of law to enforce against the person to whom possession of land has been so delivered.
