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State of Rajasthan - Section

Section 3 in Rajasthan Public Parks Act, 1956

3. Declaration of public parks

- The State Government may, by notification in the [Official Gazette] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A, Extraordinary dated 13.8.1957).], declare any park or garden to be a public park and thereupon the provisions of this Act shall apply to such park.