Section 9(4) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(4)The executive authority may, instead of or in addition to taking action as indicated in sub-sectiOn (2), proceed to acquire the - land under the Kerala Land Acquisition Act, 1961 (21 of 1962), for the purpose of the effective management of the land as a park or play-field.
