Section 9 in Waste Lands (Requisitioning and Utilisation) Act, 1952
9. Payment of compensation to be a full discharge.
- The payment of any compensation in accordance with an order under section 8 shall be a full discharge of any liability of the Collector and of the State Government to pay compensation to any person who may have a rightful claim thereto, but shall not prejudice any right in respect thereof which may be enforced by any person by due process of law against the person to whom the compensation is so paid.
