Section 65(a) in The Hyderabad Agricultural Debtors Relief Act, 1956
(a)All proceedings pending before any such Board at the date when this Act comes into force shall -(i)if they are within the pecuniary limits of the jurisdiction of a Court, be continued and disposed of by the Court under this Act as if an application under section 4, had been made to the Court in respect thereof;(ii)if they are beyond the pecuniary limits of the jurisdiction of a Court, be continued and disposed of as if this Act had not been passed;
