Section 7(1) in Andhra Pradesh District Planning Committees Act, 2005
(1)Every Gram Panchayat, Mandal Parishad, Zilla Parishad, Nagar Panchayat, Municipality. Municipal Corporation, in the district shall prepare a Development Plan before the beginning of the financial year taking into consideration the tax levied by them and the non-tax revenue received by them and the funds likely to be received from the Government and other departments or Agencies during the financial year and such a plan shall also include the human development or disaster mitigation initiatives proposed to be undertaken during the financial year.
