Section 19(2) in The Hyderabad Agricultural Debtors Relief Act, 1956
(2)When an application for adjustment of debts made to a Court under section 4 or a statement submitted to a Court under section 15 includes a debt in respect of which a suit, appeal, application for execution or proceeding liable to be transferred under sub-section (1) is pending before a Civil or Revenue Court, the Court shall give notice thereof to such other Court. On receipt of such notice, such other Court shall transfer the suit, appeal, application or proceeding, as the case may be, to the Court.
