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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(5)On such appeal the Government shall call for the records of the case from the local authority and after giving; the parties concerned an opportunity of being heard and if necessary, after making such further inquiry as they may deem fit rev1se the list with such modification as may be deemed necessary.