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