Section 4 in The Karnataka Land (Restriction On Transfer) Act, 1991
4. Regulation of transfer of lands in relation to which acquisition proceedings have been initiated.-
No person shall, except with previous permission in writing of the competent authority, transfer, or purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof situated in any urban area which is proposed to be acquired in connection with the Scheme in relation to which the declaration has been published under Section 19 of the Bangalore Development Authority Act, 1976 or section 19 of the Karnataka Urban Development Authorities Act, 1987.
