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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2)(c) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(c)to execute such repairs as he may consider necessary, and the cost of such maintenance, removal, alteration or repairs shall be recoverable from the owner or the person or authority in occupation, in such manner as may be prescribed.