Section 35(7) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(7)The payment of compensation under this Act to the creditors of a proprietor or to the proprietor in accordance with the prescribed manner shall be a full discharge of the State Government from all liability to pay compensation for the divesting of proprietary rights, but shall not prejudice any rights in respect of the said rights to which any other person may be entitled by due process of law to enforce against the person to whom compensation has been paid to as aforesaid.
