Section 503A in Karnataka Municipal Corporations Act, 1976
503A. [ Preparation of development plan. [Sections 503A, 503B and 503C substituted by Act 35 of 1994. Notification bringing it into force not available.]
- Every Corporation shall prepare every year a development plan and submit to the District Planning Committee constituted under section 310 of the Karnataka Panchayat Raj Act, 1993, or as the case may be the Metropolitan Planning Committee constituted under section 503B of this Act.
