[Ordinance No. 02 of 1976] An Ordinance to amend the Karnataka Government
Parks (Preservation) Act, 1975. Whereas neither House of the State Legislature is
in session and the Governor of Karnataka is satisfied that circumstances exist
which render it necessary for him to take immediate action to amend the
Karnataka Government Parks (Preservation) Act. 1975 (Karnataka Act No. 23 of
1975); Now, therefore, in exercise of the powers conferred
by clause (1) of Article 213 of the Constitution of India, the Governor of
Karnataka is pleased to promulgate the following Ordinance, namely:-- (1) This Ordinance may be called the Karnataka Government Parks
(Preservation) (Amendment) Ordinance, 1976. (2) It shall come into force at once. After section 4 of the Karnataka Government Parks
(Preservation) Act, 1975 (Karnataka Act No. 23 of 1975), the following section
shall be inserted, namely :-- "5.
Permission in certain cases.-- Notwithstanding anything in section 4, the State
Government may, subject to such conditions and restrictions as it may impose as
regards construction, maintenance, management, use and like matters, permit the
construction in Lalbagh, Bangalore City, 'Veera Soudha' a building to serve as
a memorial to martyrs in the struggle for the emancipation of India."KARNATAKA
GOVERNMENT PARKS (PRESERVATION) (AMENDMENT) ORDINANCE, 1976
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