Section 4 in The Karnataka Government Parks (Preservation) Act, 1975
4. Preservation of 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.
