Section 29(3) in The Jammu and Kashmir Debtors, Relief Act 1976
(3)When any suit or proceeding is transferred too the Board under sub-section (1) or sub-section (2) the Board shall proceed as if an application under section 4 had been made to it.Explanation. - The word "Proceeding" in this section includes an appeal, an application for revision and an application for execution.
