Section 52 in The Hyderabad Agricultural Debtors Relief Act, 1956
52. Registration of awards under repealed Act or the Bombay Act XXVIII of 1947.
- All awards -(a)made under the repealed Act whether registered before the commencement of this Act under the provisions of the said Act or not, and(b)made under the Bombay Agricultural Debtors Relief Act, 1947, pertaining to any of the enclaves transferred from the State of Bombay to [the area to which this Act extends] [The words 'the area to which this Act extends' were substituted for the words 'the State of Hyderabad' in clause (b) by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], specified in the schedule to the Hyderabad Absorbed Enclaves Act, 1951, which have been or may be transferred to the competent Courts of [the area to which this Act extends] [The words 'the area to which this Act extends' were substituted for the words 'the State of Hyderabad' in clause (b) by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], whether registered under the provisions of the said Bombay Act or not, shall be registered under this Chapter :Provided that, notwithstanding anything contained in section 45 no additional court-fee shall be paid on such awards under the said section.
