Section 66 in The Hyderabad Agricultural Debtors Relief Act, 1956
66. Special provision for enclaves transferred from the State of Bombay to the State of Hyderabad.
- In the case of enclaves transferred from the State of Bombay to the State of Hyderabad specified in the schedule to the Hyderabad Absorbed Enclaves Act, 1951 -(a)all proceedings pending before any Court of the State of Bombay on the 25th day of January, 1950, under the Bombay Agricultural Debtors Relief Act, 1947, which have been or may be transferred to 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.], shall be continued and disposed of by the latter Court under this Act as if an application under section 4, had been made to the Court in respect thereof;(b)all awards made, confirmed or modified under the said Bombay Act which have been or may be transferred to 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.], shall be deemed to have been made, confirmed or modified under this Act, as if this Act was in force at the date when the said awards were made, confirmed or modified as the case may be;(c)all appeals pending before any Court of the State of Bombay under the aforesaid Bombay Act against the decision', order or award of such Court which have been or may be transferred to 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.], shall be continued and disposed of in the latter Court as if the said appeals were filed under the provisions of this Act; and(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.
