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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Kerala - Subsection

Section 175(1) in Kerala Panchayat Raj Act, 1994

(1)The panchayat at every level shall prepare every year a development plan for the next year in respect of the functions vested in it, for the respective panchayat area in the form and manner prescribed and it shall be submitted to the District Planning Committee before the date prescribed.