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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(a) in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959

(a)The Government shall once in every five years review the approved lists of parks, play-fields and open spaces and shall cause revised lists to be prepared.