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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(3)The order of the Government approving the list under sub-section (2) together with the list approved shall be published in the prescribed manner and such publication shall state at which place and time particulars relating to the matter mentioned in the list will be available to the public for inspection.