Section 9(5) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(5)Any owner or occupier of a playground desiring to convert a playground to any use other than as a playground may give notice to the State Government to purchase his rights, title and interest in the playground, and if the State Government does not signify its readiness and willingness within six months from the date of receipt of such notice to purchase such rights, title and interest, he may put such playground to such use as he desires.
