Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(3)The local authority shall, as soon as may be after the receipt of the list and other documents referred to in sub-section (I), publish the list in the prescribed manner, and such publication shall state at what place and time the maps, plans and documents aforesaid will be available to the public for inspection.