Section 19(5) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(5)The payment of the net amount of compensation under this Act to the Zamindar or Biswedar and to every person entitled to get a share out of it under sub-Sections (3) and (4) of Section 18 in the prescribed manner shall be a full discharge of the State Government from its liability to pay compensation for the abolition and acquisition of an estate, but shall not prejudice any right in respect of the estate which any other person may be entitled by due process of law to enforce against the person or persons to whom payment has been made as aforesaid.
