(1)Every Grama Panchayat shall [having due regard to the development programes suggested by the Grama Sabha] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] prepare every year a development plan and [forward] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] it to the Taluk Panchayat before such date and in such form as may be prescribed.(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.(3)Every Zilla Panchayat shall prepare every year a development plan of the district after including the development plans of the Taluk Panchayats and [forward] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] it to the District Planning Committee constituted under section 310.
