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

State of Kerala - Subsection

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

(b)"open space" means any land, whether enclosed or not, belonging to the Government or any local authority, on which there are no buildings, or of which not more than one-twentieth part is covered with Luddings, and the whole or the remainder of which is used for purposes of recreation, air or light;