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

State of Maharashtra - Subsection

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

(c)all appeals pending before any Court under the repealed Act against decision, order or award of such Board shall be continued and disposed of as if the said appeals were filed under the provisions of this Act;,