Section 10 in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959
10. Submission of annual return.
- The executive authority shall submit to the Government in such form and with such particulars as may be prescribed, an annual return in respect of the parks, play-fields and open spaces which are situated within the limits of the local authority concerned and which are specified in the list published under section 4 or 5. The return shall also contain a list of the parks and play-fields in respect of which action was taken under sub-section (2) of section 9 together with particulars as regards the nature of the action taken in respect of them and the steps taken in regard to their proper maintenance.
