Section 4 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
4. Approval of list by Government.
(1)Any person interested, may submit his representations, objections or suggestions in writing in respect of anything contained in or relating to the list, to the Government, within the time specified in the publication of the list under sub-section (2) of section 3.(2)The Government may, after considering the representations, objections and suggestions, if any, and making such inquiry as it thinks fit, approve the list with or without modifications.(3)The order of the Government approving the list under sub-section (2) together with the list approved shall be published in the prescribed manner and such publication shall state at which place and time particulars relating to the matter mentioned in the list will be available to the public for inspection.
