Section 309(2) in Karnataka Panchayat Raj Act, 1993
(2)Every Taluk Panchayat shall prepare every year a development plan for the Taluk after including the development plans of the Grama Panchayats and [forward] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] it to the Zilla Panchayat before such date and in such form as may be prescribed.
