Section 4 in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959
4. Approval of lists by Government.
(1)Any person interested, may submit his objections or suggestions in writing in respect of anything contained in, or relating to, the list, to the Government, within three months from the date of the publication under sub-section (2) of section 3.(2)The Government may, after considering the objections and suggestions, if any, and making such inquiry as they think fit approve the list with or without modifications.(3)The approval of the Government to a list under sub-section (2) shall be published in the prescribed manner and such publication shall contain the list and shall also state at what place and time particulars relating to the matters mentioned in the list will be available to the public for inspection.
