Section 10 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
10. Discharge of liability of the State Government.
- The payment by the [State Government] [Substituted by the ALO 1950 for "Provincial Government"] of the amount deemed to be deposited under Section 7 in accordance with any order passed under Section 9 shall be full discharge of the liability of the [State Government] [Substituted by the ALO 1950 for "Provincial Government"] to make such payment to the person as may have a rightful claim but shall not prejudice the right in respect of such amount to which any other person may be entitled, by due process of law to enforce against the person to whom such payment is made:
