Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MIRZAPURAM AND PEDAGONNUR IMPARTIBLE ESTATES ACT, 1929 8 of 1929 [30th July, 1929] CONTENTS 1. Short title 2. Mirzapuram and Pedagonnur Estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 3. Savings MIRZAPURAM AND PEDAGONNUR IMPARTIBLE ESTATES ACT, 1929 8 of 1929 [30th July, 1929] An Act to declare the Mirzapuram and Pedagonnur Estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act., 1904. Preamble:- Whereas it is expedient to declare that the Mirzampuram and Pedagonnur Estates are impartible and their proprietor cannot exercise unrestricted powers of alienation in respect thereof; It is hereby enacted as follows: 1. Short title :- This Act may be called "The Mirzampuram and Pedagonnur Impartible Estates Act, 1929." 2. Mirzapuram and Pedagonnur Estates to be impartible within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act, 1904 :- Notwithstanding any decision of courts, rule of law or enactment to the contrary, the Mirzapuram and Pedagonnur Estates, in the Krishna and West Godavari districts, are hereby declared to be impartible estates within the meaning of the Andhra Pradesh (Andhra Area) Impartible Estates Act 1904 and shall the hands of their present owner as well as of 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.