Section 5(2) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(2)Before including such new lands the Government shall publish in the prescribed manner a draft notification proposing such inclusion together with a notice specifying a date on or after which such draft will be taken into consideration, and shall consider any objection or suggestion which may be received in respect of such draft from the local authority concerned or any person interested before the date so specified.
