Section 11(4) in U.P. Flood Emergency Powers (Evacuation and Requisition) Act, 1951
(4)The delivery of possession and payment of compensation for the boat or the premises to a person specified in the order made under sub-section (1) shall be full discharge of any liability of the State Government to deliver possession of the boat or the premises or to pay compensation to such person as may have rightful claim but snail not prejudice any right in respect of such boat or premises or compensation money which any other person may, by due process of law, be entitled to enforce against the person to whom possession has been delivered or payment made.
