KARNATAKA GOVERNMENT PARKS
(PRESERVATION) ACT, 1975 THE KARNATAKA GOVERNMENT PARKS (PRESERVATION) ACT, 1975) [Act, No. 23 of 1975][1] [9th May, 1975] 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 :- (1)
This Act may be called the Karnataka
Government Parks (Preservation) Act, 1975. (2)
It shall come into force at once. In
this Act unless the context other-wise requires "Park" includes a
garden [2] [or any land with or
without building earmarked by the State Government for development and
preservation as parks.] (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. (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 force of this Act. [3] [5. x x x ]
Preamble 1 - KARNATAKA GOVERNMENT PARKS
(PRESERVATION) ACT, 1975PREAMBLE