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State of Odisha - Section

Section 500 in The Orissa Municipal Corporation Act, 2003

500. Dynamic multi-year planning.

(1)Integrated Corporation Development Plan (ICDP) as outlined under Section 499 shall be updated and reviewed in every three years and the overall plan shall have to be implemented through Annual Action Plans and budget allocations shall accordingly be made.
(2)The Annual Plans shall reflect plan priorities based on the level of service deprivation or service gaps pertaining in the wards and neighbourhoods and such planning shall begin at the micro-level with each urban poor area, drawing up a list of existing services and identifying gaps and deficiencies which shall be undertaken by the community using participatory planning techniques and each plan shall include a clear prioritization of needs and an indication of different stakeholder contributions towards costs: