Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANAKAPALLE AND OTHER IMPARTIBLE ESTATES ACT, 1932 2 of 1933 [24th January,1933] CONTENTS 1. Short title 2. Anakapalle and certain other estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 3. Savings ANAKAPALLE AND OTHER IMPARTIBLE ESTATES ACT, 1932 2 of 1933 [24th January,1933] An act to declare the Anakapalle and other estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act,1904.) WHEREAS it is expedient to declare that the Anakapalle and other estates are impartible and that their proprietor cannot exercise unrestricted powers of alienation in espect 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. 1. Short title :- This Act may be called the Anakapalle Other Impartible Estates Act,1932.] 2. Anakapalle and certain other estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 :- Notwithstanding any decision of court, Rule or law enactment to the contrary, the Anakapalle, Bharinikam, Munagapaka, Godicherla, Sriramapuram, Koruprolu and Nakkapalle Estates in the Vizagapatnam district are hereby declared to be impartible estates within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904, and shall in the hands of their present owner as well as his heirs and successors, be subject to the provisions of that Act. 3. Savings :- This Act shall not affect any alienation made or debt incurred before the commencement of this Act.