Section 2 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"executive authority" means in the case of a city or a municipality, the Commissioner of the Corporation or of the municipality concerned, and m the case of a panchayat or township, the executive officer of the panchayat or of the township committee concerned;(b)"open space" means any land, whether enclosed or not, belonging to the Government or any local authority, on which there are no buildings, or of which not more than one-twentieth part is covered with Luddings, and the whole or the remainder of which is used for purposes of recreation, air or light;(c)"park" means a piece of land on which there are no buildings or of which not more than one-twentieth part is covered with buildings, and the whole or the remainder of wh1ch is laid out as a garden with trees, plants or flower-beds or as lawn or as a meadow and maintained as a place for the resort of the public for recreation, air or light;(d)"play-field" means a piece of land adapted for the purposes of play, game or sport and used by any school or college or club or other associations.
