Section 5(4) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(4)Where any addition, variation or revocation is made at the instance of any person interested, the Government shall before making such addition, variation or revocatiOn consult the local authority concerned regarding the proposal to make such addition, vanat1on or revocation and consider any objeCtiOn or suggestion submitted by the local authority w1thm such time as may be special.ed in this behalf by the Government :Provided that it shall not be necessary to consult the local authority 111 cases where such addition, variation or revocation is made at the instance of the local authority.
