Section 13 in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
13. Interim preservation of parks etc.
- Until the preparation and publication of a list of parks, playgrounds and open spaces under this Act, (which shall be completed within a period of two years from the commencement of this Act) no land which in an open space or is used as a park or playground immediately preceding the date of commencement of this Act shall be used or dealt with for any purpose except as such park or playground save with the prior permission in writing of the prescribed authority.
