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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(b) in The Hyderabad Agricultural Debtors Relief Act, 1956

(b)all awards made, confirmed or modified under the repealed Act shall be deemed to have been made, confirmed or modified under this Act as if this Act was in force at the date when the said award were made, confirmed or modified, as the case may be;