Section 3 in The Karnataka Land (Restriction On Transfer) Act, 1991
3. Prohibition on transfer of lands acquired by Government.-
No person shall purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof situated in any urban area which has been acquired by the Government under the Land Acquisition Act, 1894 (Central Act 1 of 1894) or any other law providing for acquisition of land for a public purpose.
