Section 2(g) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(g)"park" means a piece of land on which there are no buildings or of which not more than one twentieth part is covered with buildings, and the whole or remainder of which is laid out as a garden with trees, plants or flower beds or as a lawn or as a meadow and maintained as a place for the resort of the public for recreation, air or light ;
