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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(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.