Section 4(3) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
(3)The delivery of possession of the requisitioned property to the person specified in the order made under sub-section (2) shall absolve the Government fully from all liabilities in respect of such property :Provided that nothing in this section shall prejudice any right in respect of the property which any other person may be entitled to under law to enforce against the person to whom the possession of the property is so delivered.
