Section 3 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
3. Preparation and submission of list of parks, play-fields and open spaces by executive authorities.
(1)The executive authority of every local authority shall, not later than Six months from the date on which this Act comes into force in the area within the jurisdiction of the local authority, prepare and submit for the approval of the local authority a correct and complete list With plans and maps of all the parks, play-fields and open spaces in such area.(2)The list referred to in sub-section (I) shall be in such form and shall contain such particulars as may be prescribed.(3)The local authority shall, as soon as may be after the receipt of the list and other documents referred to in sub-section (I), publish the list in the prescribed manner, and such publication shall state at what place and time the maps, plans and documents aforesaid will be available to the public for inspection.
