Section 5(3) in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959
(3)(a)The Government shall once in every five years review the approved lists of parks, play-fields and open spaces and shall cause revised lists to be prepared.(b)Whenever such a general revision of approved lists has been completed, the Government shall publish in the prescribed manner the revised lists and such publication shall state that objections and suggestions will be considered if they reach the Government within a period of one month from the date of such publication.
