(2)The State Government may, by notification in the [Official Gazette] [Substituted by Section 4 Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette Part 4-A, Extraordinary, dated 13.8.1957).], direct that the control, management and maintenance of any park shall vest in a local authority within the jurisdiction of which such park may be situated; and in every such case the duties of a Superintendent under this Act shall in respect of such park, be exercised by such local authority and the proceeds, if any, from such park shall also vest therein.
