Karnataka Government Parks (Preservation) (Amendment) Act, 2011
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Government Parks (Preservation) (Amendment) Act, 2011 21 of 2011 [02 April 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 Karnataka Government Parks (Preservation) (Amendment) Act, 2011 21 of 2011 [02 April 2011] 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 sixty second year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Government Parks (Preservation) (Amendment) Act, 2011. (2) It shall come into force at once. 2. Amendment Of Section 5 :- In the Karnataka Government Parks (Preservation) Act, 1975 (Karnataka Act 23 of 1975), in section 5, after clause (d), the following shall be inserted, namely:- "(e) 18028.35 Square meters between High Court Building and Old KGID Building surrounded by,- East: K.G.I.D. Building and High Court Building Security fence 120.65 meters. West: Ambedhakar Veedhi 170.68 meters. North: K.G.I.D. road to Ambedhakar Veedhi. 137.27 meters. South: High Court Building and Road leading from Ambedhakar Veedhi to High Court Building Security fence 170.42 meters. to park the Vehicles of High Court Advocates and visitors".
Act Metadata
- Title: Karnataka Government Parks (Preservation) (Amendment) Act, 2011
- Type: S
- Subtype: Karnataka
- Act ID: 18464
- Digitised on: 13 Aug 2025