Section 4(2) in The Karnataka Government Parks (Preservation) Act, 1975
(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.
