Section 5(2) in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959
(2)Before making any such variation or revocation, the Government shall publish in the prescribed manner a draft of such variation or revocation together with a notice specifying a date on or after which such draft will be taken into consideration, and shall consider any objection or suggestion which may be received in respect of such draft from the local authority or any person interested before the date so specified.
