Section 310(1) in Karnataka Panchayat Raj Act, 1993
(1)The Government shall constitute in every district a District Planning Committee to consolidate the plans prepared by the Zilla Panchayats, Taluk Panchayats, Grama Panchayats, [Town Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], Municipal Council and Municipal Corporations in the district and to prepare a draft development plan for the district as a whole.
