Section 1 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
1. Short title, extent and commencement.
(1)This Act may be called the Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968.(2)It extends to the whole of the State of Kerala.(3)It shall come into force on such date as the Government may, by notification in the Gazette, appoint.(4)It shall apply-(a)to the cities of Trivandrum, Cochin and Calicut; and(b)to every municipality and township in the State of Kerala.(5)Notwithstanding anything contained in sub-section (4), the Government may, by notification in the Gazette, apply the provisions of this Act to any area in the State w1thm the jurisdiction of a Panchayat With effect from such date as may be specified in the notification, and may cancel or modify any such notification.
