Section 11(8) in The Orissa Land Reforms (General) Rules, 1965
(8)The receipt so granted shall operate as an acquittance for the amount of the compensation payable by the recorded sub-tenant or under-raiyat, [or his successor-in-interest] [Inserted by O.G.E.No. 937, Notification No. 42688-Re-157/76-R-D.8.6.1976.] in the same manner and to the same extent as if, that amount of compensation had been received to the full satisfaction and in compliance with the order of the Revenue Officer.
