Section 5B in Telangana Jagirdars Debt Settlement Act, 1952
5B. [ Transfer of pending proceeding. [Section 5B inserted by Act 21 of 1963.]
- Notwithstanding anything in this Act, the Board shall stand dissolved with effect from the commencement of the Andhra Pradesh (Telangana Area) Jagirdars Debt Settlement (Amendment) Act, 1963 (Act 21 of 1963). and all the proceedings pending before the Board at such commencement, shall stand transferred to, and be disposed of by, the Court of the First Additional Chief Judge of the City Civil Court, Hyderabad in accordance with the provisions of this Act, as if it were a Board constituted under section 4 for the settlement of debts.]
