Section 3 in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
3. Preparation and submission of lists of parks, play grounds and open spaces.
(1)After the commencement of this Act in any area, a list, with plans and maps, of all parks, playgrounds and open spaces in such area, shall be prepared and published by such authority within such time and in such manner as may be prescribed.(2)Any person interested may, within three months of the date of publication of the list under sub-section (1), submit his objections and suggestions in writing in respect of anything contained in or relating to such list to the prescribed authority.(3)The prescribed authority may, after considering the objections and suggestions, if any, received under sub-section (2) and after making such further enquiry, if any, as it thinks fit, approve the list with or without modification.(4)The list, approved by the prescribed authority under sub-section (3) shall be in such form and contain such particulars and shall be published in such manner as may be prescribed.(5)Any plan, map or document forming part of or referred to in any list published under sub-section (1) or sub-section (4), as the case may be, shall be available to the public for inspection at such place and such time as may be prescribed.
