Section 15(4) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(4)The payment of compensation money, under this Act, to a Jagirdar, and to his Zamindars and co-sharers and to persons entitled to a maintenance allowance, if any, shall be a full discharge of the Government from the liability to pay compensation in lieu of the resumption of his Jagir-lands by the Government but shall not prejudice the rights to which any other person may be entitled, by due process of law to enforce against the person to whom any amount has been so paid.
