Section 12(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
(2)The delivery of possession of such land to the person specified in the order made under sub-section (1) shall be a full discharge of any liability of the [State Government] [Substituted by A. O. 1950 for (Provincial 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 which any other person may be entitled by due process of law to enforce against the person to whom possession of the land is so delivered.
