Section 335 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
335. Discharge of liability of the State Government.
- The payment of compensation or of rehabilitation grant in accordance with the provisions of this Act shall be full discharge of any liability of the State Government to make such payment to the person as may have a rightful claim but shall not prejudice any right in respect of such compensation or grant which any other person may be entitled by due process of law to enforce against the person to whom payment is so made.
