Karnataka Government Parks (Preservation) (Amendment) Act, 2003*
| [Karnataka Act No. 42 of 2003] | [5th September, 2003] |
An Act further to amend the Karnataka Government Parks (Preservation) Act, 1975.
Whereas it is expedient further to amend the Karnataka Government Parks (Preservation) Act, 1975 (Karnataka Act 23 of 1975) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty fourth year of the Republic of India as follows:-
* Received the Assent of the Governor on the 5th day of September, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 6th day of September, 2003
STATEMENT OF OBJECTS AND REASONS
Central Jail located in the heart of Bangalore City has been shifted to Parappana Agrahara and a decision has been taken by the State Government to earmark the land and the building of the Central Jail for development and preservation as a park in order to preserve lung space in the heart of the city.
Therefore, it is considered necessary to amend the definition of "park" appearing in section 2 of the Karnataka Government Parks (Preservation) Act, 1975 to empower the State Government to notify the Central Jail premises as park for the purpose of the said Act.
Hence the Bill.
[L.A. Bill No. 13 of 2003]
[Entry 14 of List-II of Seventh Schedule to the Constitution of India]
1. Short title and commencement.- (1) This Act may be called the Karnataka Government Parks (Preservation) (Amendment) Act, 2003.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Karnataka Government Parks (Preservation) Act, 1975 (Karnataka Act 23 of 1975), the following shall be inserted at the end, namely:-
"or any land with or without building earmarked by the State Government for development and preservation as parks."