Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KAPILESWARAPURAM IMPARTIBLE ESTATE ACT, 1932 1 of 1933 [24th January, 1933] CONTENTS 1. Short title 2. Definition of the Kapileswarapuram estate 3. Kapileswarapuram Estate to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904. 4. Savings SCHEDULE 1 :- List of villages included in the Kapileswarapuram Estate the Krishna District KAPILESWARAPURAM IMPARTIBLE ESTATE ACT, 1932 1 of 1933 [24th January, 1933] An Act to declare the Kapileswarapuram Estate to be impartible within the meaning of 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: 1. Short title :- This Act may be called the Kapileswarapuram Impartible Estate Act, 1932. 2. Definition of the Kapileswarapuram estate :- For the purpose of this Act, the Kapileswarapuram Estate shall consist of the properties specified in the Schedule. 3. Kapileswarapuram Estate to be impartible within the meaning of 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 Krishna District, is hereby declared to be impartible within the meaning of Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904, and shall the hands of its present owner as well as of his heirs and successors be subject to the provisions of that Act. 4. Savings :- This Act shall not affect any alienation made or debt incurred before the commencement of this Act. SCHEDULE 1 List of villages included in the Kapileswarapuram Estate the Krishna District Seri villages. Mokkasas and Agraharmas 1. Kapileswapuram. 5. Daggum