Section 3(8) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(8)The payment of compensation under this section to the dealer entitled to it in the opinion of the [Collector] [Substituted by M.P. A.O. 1956.] where payment has been made after mutual agreement, or in the opinion of the arbitrator, where the matter "has been decided by arbitration, shall be a full discharge of the State Government from all liability in respect of compensation, but shall not prejudice any rights in respect of the said house-building material to which any other person may be entitled by due process of law to enforce against the person to whom compensation has been paid as aforesaid.
