Section 8(2) in The United Provinces(Temporary) Accommodation Requisition Act, 1947
(2)The delivery of possession of, and payment of compensation for, such accommodation to a person specified in the order under sub-section (1) shall be full discharge of the [State Government] [Substituted by the A.L.O. 1950 for (] or the District Magistrate from all liability in respect of the accommodation, but shall not prejudice any rights in respect of the accommodation which any other person may be entitled to enforce against the person to whom possession is delivered or compensation is paid.
