Section 66(d) in The Hyderabad Agricultural Debtors Relief Act, 1956
(d)all appeals which could have been filed under the aforesaid Bombay Act against any decision, order or award of a Court of the State of Bombay but which could not be filed only by reason of the fact that, that Act ceased to be in force in the enclaves on and from the 25th day of January, 1950, shall when filed before the competent Court 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 clauses (a), (b), (c) and (d) by Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], be deemed to have been filed under the provisions of this Act and shall be disposed of accordingly. In computing the period of limitation for the filing of any such appeal, the period during which the aforesaid Bombay Act ceased to be in force shall be excluded and a further period of three months shall be allowed from the date of the commencement of this Act.
