Section 5 in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959
5. Variation or revocation of list.
(1)The Government may, at any time, either suo motu or at the instance of the local authority concerned or of any person interested, vary or revoke a list published under section 4.(2)Before making any such variation or revocation, the Government shall publish in the prescribed manner a draft of such variation or revocation together with a notice specifying a date on or after which such draft will be taken into consideration, and shall consider any objection or suggestion which may be received in respect of such draft from the local authority or any person interested before the date so specified.(3)(a)The Government shall once in every five years review the approved lists of parks, play-fields and open spaces and shall cause revised lists to be prepared.(b)Whenever such a general revision of approved lists has been completed, the Government shall publish in the prescribed manner the revised lists and such publication shall state that objections and suggestions will be considered if they reach the Government within a period of one month from the date of such publication.(4)The Government shall, after considering the objections and suggestions, if any, received within the period referred to in sub-section (3) publish the revised lists in the prescribed manner and the revision shall take effect on such publication.
