Section 10(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)The delivery of possession of the premises to the person specified in an order under sub-section (1) shall be a full discharge of any liability of the Provincial Government to deliver possession to such person as may have a rightful claim to possession thereof, but shall not prejudice any rights in respect of the premises which any other person may be entitled by due process of law to enforce against the person to whom possession is given.'.]]
