Section 10(2) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(2)The return referred to in sub-section (1) shall also contain a list of the parks and playgrounds in respect of which action was taken under sub-section (2) of section 9, together with particulars as regards the nature of the action taken in respect of them and the steps taken in regard to their proper maintenance.
