Section 66(a) in The Hyderabad Agricultural Debtors Relief Act, 1956
(a)all proceedings pending before any Court of the State of Bombay on the 25th day of January, 1950, under the Bombay Agricultural Debtors Relief Act, 1947, 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 by the latter Court under this Act as if an application under section 4, had been made to the Court in respect thereof;
