Section 4(4) in The M.P. Accommodation (Requisition) Act, 1948
(4)The payment of an amount under this Section to any person appearing entitled to it in the opinion of the requisitioning authority or the State Government or the arbitrator, as the case may be, shall be a full discharge of the State Government from all liability in respect of payment of such amount for requisitioning of such accommodation but shall not prejudice any rights in respect of the accommodation which any other person may be entitled by due process of law to enforce against the person to whom amount has been paid as aforesaid.]
