Section 17(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)The payment of compensation money under this Act to a landowner shall be a full discharge of the Government from the liability to pay compensation in lieu of the acquisition of his estate by the Government, but shall not prejudice the rights to which any other persons may be entitled by due process of law to enforce against the landowner.
