Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(f)"open space" means any land on which there are no buildings or of which not more than one twentieth part is covered with buildings and the whole or the remainder of which is used or meant for the purposes of recreation, air or light or set apart for civic amenity purposes ;