Section 4(3) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(3)The payment of compensation under this section to any person appearing entitled to it in the opinion or the State Government or the arbitrator, as the case may be, shall be a full discharge of the State Government from all liability in respect of such compensation but shall not prejudice any rights in respect of the accommodation which any other person may be entitled by due process of law to enforce against the person to who compensation has been paid as aforesaid.
