Section 9(5) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(5)Any owner or any person or authority m occupation of a play-field desiring to convert the play-field to any me other than as a play-field may give notice to the person or authority managing the affairs of any educational institution or other duly constituted public body which uses the play-field or to the local authority within whose jurisdiction the play-field is situated to purchase his or its rights in the play-field and if such person, authority, public body or local authority does not agree to purchase his 01 its rights, he or it may, after the expiry of a reasonable period which shall be not less than six months after the date of the notice, put it to such use as he or it desires.
