Section 13(1) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(1)If the Government are satisfied after giving the executive authority an opportunity of explanation, that the executive authority of the local authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, the Government may order the local authority to do all things necessary for enf01cing the provisions of this Act effectively or for executing any work which under this Act the cxecut1ve authority Is reburied to execute.
