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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968

(1)Any person interested may submit his objections and suggestions in writing in respect of anything contained in, or relating to, the list referred to section 3, to the local authority Within three months of the date of publication of the list under sub-section (3) of that section.