Section 65(d) in The Hyderabad Agricultural Debtors Relief Act, 1956
(d)all appeals which could have been filed under the repealed Act against any decision, order or award of such Board but which could not be filed only by reason of the fact that the said Act was repealed by this Act shall, when filed before a competent Court, be deemed to have been filed under the provisions of this Act and shall be disposed of accordingly.
