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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(2)The Government may, after considering the representations, objections and suggestions, if any, and making such inquiry as it thinks fit, approve the list with or without modifications.