Section 4 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
4. Approval and publication of list by local authority and Government.
(1)Any person interested may submit his objections and suggestions in writing in respect of anything contained in, or relating to, the list referred to section 3, to the local authority Within three months of the date of publication of the list under sub-section (3) of that section.(2)The local authority may, after considering the objections and suggestions, if any, received under sub-section (I) and after making such further inqu1ry as it thinks fit, approve the list with or without modifications.(3)The approval of the local authority to the list under subsection (2) shall be published in the prescribed manner and such publication shall contain the list and shall also state at what place and time the particulars relating to the matters mentioned in the list will be available to the public for inspection.(4)Any person who has any objectiOn to the list approved by the local authority may, within such time as may be prescribed, prefer an appeal to the Government in writing.(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.(6)The list as revised under sub-section (5) shall be published in the Gazette.
