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KARNATAKA GOVERNMENT PARKS (PRESERVATION) ACT, 1975
KARNATAKA GOVERNMENT PARKS (PRESERVATION) ACT, 1975
23 of 1975
STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 23 OF 1975] Karnataka Gazette, Extraordinary, dated 16-5-1973 With a view to preserve and maintain certain Government Parks in the State of Mysore as horticultural gardens and to improve their utility as such parks it is proposed to prohibit alienation of any portion of land or building within such parks. STATEMENT OF OBJECT 3 AND REASONS [KARNATAKA ACT No. 24 OF 1976] Karnataka Gazette, Extraordinary, dated 31-1-1976 According to Section 4 of the Karnataka Government Parks (Preservation) Act, 1975 no land or building within the parks shall be alienated. Government considered that it is necessary to relax this condition to enable the taking up of important construction work of "Veera Soudha" in Lalbagh. This proposal does not involve any financial commitment on the part of Government of Karnataka. Since both the Houses of State Legislature were not in Session an ordinance to the effect was promulgated by the Governor of Karnataka on 9th January, 1975. This Bill seeks to replace the said ordinance. STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 30 OF 1982] Karnataka Gazette, Extraordinary, dated 10-6-1982 To enable the construction of 'Veera Soudha' a memorial for freedom fighters in the Lalbagh gardens, Section 5 was added in 1976 to the Karnataka Government Parks (Preservation) Ac,t 1975. In view of several representations from the public opposing the said proposal it is now proposed to omit the said Section 5 and to have the Veera Soudha somewhere else. Hence the Bill.
An Act to make provision to ensure the preservation of certain Government parks in the State of Karnataka. Whereas, it is expedient in public interest to preserve certain parks vested in the State Government in the State of Karnataka. Be it enacted by the Karnataka State Legislature in the Twenty-sixth Year of the Republic of India as follows:
Section1 Short title and commencement
(1) This Act may be called the Karnataka Government Parks (Preservation) Act, 1975.
(2) It shall come into force at once.
Section2 Definition
In this Act unless the context otherwise requires "Park" includes a garden.
Section3 Application of the Act
(1) This Act shall apply to all lands and buildings within the limits of such parks belonging to the State Government as the State Government may, from time to time, by notification in the Official Gazette, specify.
(2) The notification referred to in sub-section (1) shall specify as nearly as possible, the situation and limits of such parks.
Section4 Preservation of Parks
(1) It shall be the duty of the State Government to preserve and maintain as horticultural gardens the parks to which this Act is applicable and take such action as may be necessary to improve the utility of such parks as such gardens.
(2) No land or building within the parks to which this Act is applicable shall be alienated by way of sale, lease, gift, exchange, mortgage or otherwise or no licence for the use of any such land or building shall be granted and any alienation made or licence granted in contravention of this section shall be null and void:
Provided that the restriction under this sub-section to lease shall not apply in the case of buildings existing on the date of coming into force of this Act.
Section5 .
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