Section 261(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The District Planning Committee, constituted by the State Government under section 185 of the Himachal Pradesh Panchayati Raj Act, 1994 (4 of 1994) shall consolidate the development plans prepared and submitted to it by the municipalities in the District, under section 260 and prepare a draft development plan for the district as a whole.
