Section 16(4) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(4)The payment of compensation money, under this Act, to a Jagirdar and co-sharer, [,] [The sign comma was inserted, by M.P. Act 1 of 1954] if any, [and to] [Inserted by M.P. Act 1 of 1954] persons entitled to maintenance allowance shall be a full discharge of the State Government from the liability to pay compensation in lieu of the resumption of his Jagir-land 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.
