Section 3(1) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(1)The executive authority of every local authority shall, not later than six months from the date on which this Act comes into the force in the area within the jurisdiction of the local authority concerned, prepare, and submit for the approval of the Government a correct and complete list with plans and maps with dimensions of all the parks, play-fields and open spaces in the area aforesaid containing such other particulars as may be prescribed.
