Section 35(4) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(4)The payment of compensation money under this Act to a jagirdar and to [x x x] [Omitted by Rajasthan 13 of 1954.] co-shares and to persons entitled to a maintenance allowance if any, shall be a full discharge of the Government from the liability to pay compensation in lieu of the resumption of his jagir lands by the Government but shall not prejudice tire rights to which any other person may be entitled by due process of law to enforce against the person to whom any amount has been so paid.
