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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(a) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(a)"executive authority" means in the case of a city or a municipality, the Commissioner of the Corporation or of the municipality concerned, and m the case of a panchayat or township, the executive officer of the panchayat or of the township committee concerned;