Section 13(1) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(1)If the Chief Controlling Authority is satisfied, after giving the executive authority an opportunity of being heard, that the executive authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, it may order the local authority concerned to do all things necessary for enforcing the provisions of this Act effectively or for executing any work which under this Act the executive authority is required to execute.
