KAPILESWARAPURAM IMPARTIBLE ESTATE ACT, 1932

Preamble - KAPILESWARAPURAM IMPARTIBLE ESTATE ACT, 1932

[1]THE KAPILESWARAPURAM IMPARTIBLE ESTATE ACT, 1932

[Act No. 01 of 1933]

[24th January, 1933]

PREAMBLE

An Act to declare the Kapileswarapuram Estate to be impartible within the meaning of [2] [the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904.]

WHEREAS it is expedient to declare that the Kapileswarapuram Estate is impartible and that its proprietor cannot exercise unrestricted powers of alienation in respect thereof;

AND WHEREAS the previous sanction of the Governor-General has been obtained to the passing of this Act; It is hereby enacted as follows:--

 

Section 1 - Short title

This Act may be called the Kapileswarapuram Impartible Estate Act, 1932.

Section 2 - Definition of the Kapileswarapuram estate

For the purpose of this Act, the Kapileswarapuram Estate shall consist of the properties specified in the Schedule.

Section 3 - Kapileswarapuram Estate to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904

[3] [the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904.]

Notwithstanding any decision of Courts, rule or law or enactment to the contrary, the Kapileswarapuram Estate in the Kistna district, is hereby declared to be impartible within the meaning of [4] [Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 (Act II of 1904),] and shall in the hands of its present owner as well as of his heirs and successors be subject to the provisions of that Act.

 

Section 4 - Savings

This Act shall not affect any alienation made or debt incurred before the commencement of this Act.

Schedule - SCHEDULE

SCHEDULE

(See section 2)

LIST OF VILLAGES INCLUDED IN THE KAPILESWARAPURAM

ESTATE IN THE KISTNA DISTRICT.