(2)Every municipality shall prepare every year in such form as may be prescribed, a development plan for the municipal area for the next year having regard to the development plans submitted to it by the Ward Committees in the municipality, and submit the same before such date, as may be prescribed, to the District Planning Committee or the Metropolitan Planning Committee, as the case may be.Explanation. - For the purpose of this section 'development plan' means a development plan for economic development, social justice and improvement of living conditions in relation to matters enumerated in the Twelfth Schedule to the Constitution of India including the matters to which the administrative power vests in the municipality under the provisions of this Act or any other law.
