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KARNATAKA GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ACT, 2003

KARNATAKA GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ACT, 2003

KARNATAKA GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ACT, 2003

Preamble - THE KARNATAKA GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ACT, 2003

THE KARNATAKA GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ACT, 2003

[Act No. 42 of 2003]

[05th September, 2003]

PREAMBLE

An Act further to amend the Karnataka Government Parks (Preservation) Act, 1975.

Whereas it is expedient further to amend the Karnataka Government Parks (Preservation) Act, 1975 (Karnataka Act 23 of 1975) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the fifty fourth year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1)     This Act may be called the Karnataka Government Parks (Preservation) (Amendment) Act, 2003.

 

(2)     It shall come into force at once.

Section 2 - Amendment of section 2

In section 2 of the Karnataka Government Parks (Preservation) Act, 1975 (Karnataka Act 23 of 1975), the following shall be inserted at the end, namely:-"or any land with or without building earmarked by the State Government for development and preservation as parks."