Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAPILLA WILLS ACT, 1928 7 of 1928 [19th June, 1928] CONTENTS 1. Short title 2. Commencement 3. Testamentary dispositions by Mapillas to be governed by this Act and not by Act V of 1898 MAPILLA WILLS ACT, 1928 7 of 1928 [19th June, 1928] An Act to define the Law relating to Wills by Mapillas. Preamble:- Whereas it is expedient to define the law relating to testmentary dispositions by Mapillas governed by the Marumakkattayam or the Aliyasantana Law or Inheritance; 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 Mapplai Wills Act, 1928. 2. Commencement :- (i) It shall come into force on the 1st day of January 1929. (ii) Extent:- It extends to the whole of the 1 [Andhra area of the State of Andhra Pradesh]. (iii) Persons to whom and properties to which this Act is applicable: It applies to testamentary dispositions by Mappillas governed by the Marumakkattayam or the Aliyasantana Law or inheritance in respect of property which, but for such testamentary disposition, would devolve in accordance with the provisions of the Mapilla Succession Act, 1918 (Act of 1918). 3. Testamentary dispositions by Mapillas to be governed by this Act and not by Act V of 1898 :- T he Testamentary dispositions to which this Act applies shall be governed by the Muhammadar Law relating to wills and not by the Malabar Wills Act, 1898 (Act V of 1898).