Section 66(c) in The Hyderabad Agricultural Debtors Relief Act, 1956
(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
