(1) Every Gram Panchayat shall prepare every year a development plan and submit it to the Zilla Parishad before such date and in such form as may be prescribed. (2) Every Zilla Parishad shall prepare every year a development plan of the District after including the development plans of the Gram Panchayat and submit it to the District Planning Committee constituted under section 96 of this Act.Open in Lexace · Ask the AI about this section
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