Section 10(5) in United Provinces Acquisition of Property (Flood Relief) Act, 1948
(5)Upon delivery of possession or sale made under sub-sections (2) to (4) the [State Government] [Substituted by the A.I.O., 1950 for ] shall, save as provided in clause (b) of sub-section (3) or as may be directed by any order made under Section 6, not be liable for any compensation or other claims in respect of such land or building material.
