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State of Uttar Pradesh - Section

Section 85 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

85. Procedure, etc. of meetings of Kshettra Panchayat.

- The matters of the nature specified in Section 62 shall in the case of meetings of a Kshettra Panchayat be also governed by rules made in this behalf.[86. Preparation of plan by Kshettra Panchayat. - (1) A Kshettra Panchayat shall prepare every year a development plan for the Khand after including the development plans of the Gram Panchayats of the Khand.
(2)The plan referred to in sub-section (1) shall be prepared by the Karya Samiti of the Kshettra Panchayat with the help of the Khand Vikas Adhikari, the Vitta Evam Vikas Samiti, and the Samata Samiti in the manner prescribed and submit it to the Kshettra Panchayat.
(3)The Kshettra Panchayat shall consider the plan and may approve it with or without any modification.
(4)The Khand Vikas Adhikari shall submit the plan as approved by the Kshettra Panchayat to the Zila Panchayat before such date as may be prescribed.] [Substituted by U.P. Act No. 9 of 1994.]