Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com JAGGAMPETA A AND D ESTATES IMPARTIBLE ESTATES ACT, 1928 5 of 1928 [19th June, 1928] CONTENTS 1. Short title 2. Jaggampeta A and Estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area Impartible Estates Act 1904 3. . JAGGAMPETA A AND D ESTATES IMPARTIBLE ESTATES ACT, 1928 5 of 1928 [19th June, 1928] An Act to declare the Jaggampeta A and D Estates to be impartible within the meaning of the Impartible Estates Act [ ] 1904. Preamble:- Whereas it is expedient to declare that the Jaggampeta A and Estates are impartible and that the Proprietors thereof cannot exercise unrestricted powers of alienation over the same; 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 Jaggampeta A and Estates Impartible Estates Act, 1928." 2. Jaggampeta A and Estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area Impartible Estates Act 1904 :- Notwithstanding any decision of Court, rule of law of enactment to the contrary, the Jaggampeta A and Estates, in the district of East Godavari 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 her heirs and successors, be subject to the provisions of that Act. 3. . :- This Act shall not affect any alienation made or debt incurred before the commencement of this Act.