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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Uttarakhand - Subsection

Section 105(3) in Uttarakhand Panchayati Raj Act, 2016

(3)Approved district plans by the plans and development committee of the Zila Panchayat shall be placed before the Chairman of the Zila Panchayat, the Chairman of the Zila Panchayat if necessary as per need may modify the plan submitted before him and shall forward in such form and procedure up to such date before the district planning committee to the final draft by the Chief Executive Officer, Additional Chief Executive Officer approved by the Chief Executive Officer by the Zila Panchayat.