Section 5 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
5. Variation or revocation of list.
(1)The Government may at any time, e1ther suo motu or at the instance of the local authority concerned or of any person interested add to, vary or revoke a list published under section 4.(2)Before making any such addition, variation 01 rev6cation, the Government shall publish in the prescribed manner a draft of such addition, variatiOn or revocation together with a notice specifying a date on or after which such draft will be taken into consideration, and shall consider any objection or suggestion which may be received in respect of such draft from the local authority or any pe1son interested before the date so specified.(3)The Government shall after considering the objections and suggestions, 1f any, received w1th m the period referred to in 5 sub-section (2) publish the addition, variation or revocation in the prescribed manner, and the additiOn, variation or revocation shall take effect on such publication.(4)Where any addition, variation or revocation is made at the instance of any person interested, the Government shall before making such addition, variation or revocatiOn consult the local authority concerned regarding the proposal to make such addition, vanat1on or revocation and consider any objeCtiOn or suggestion submitted by the local authority w1thm such time as may be special.ed in this behalf by the Government :Provided that it shall not be necessary to consult the local authority 111 cases where such addition, variation or revocation is made at the instance of the local authority.
