Section 13(2) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(2)For the purpose of this section, the Government shall have the same powers of calling for records, of causing inspection to be made, and of enforcing their orders by appointing persons to enforce them, as they have under sections 41, 41A and 42 of the Kerala Municipal CorporatiOns Act, 1961 (30 of 1961) or sections 43 and 49 of the Kerala Municipaht1es Act, 1960 ( 14 of 1961) of sections 48 and 56 of the Kerala Panchayats Act, 1960 (32 of 1960).
