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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(3)The Government shall after considering the objections and suggestions, 1f any, received w1th m the period referred to in 5 sub-section (2) publish the addition, variation or revocation in the prescribed manner, and the additiOn, variation or revocation shall take effect on such publication.