(2)[ Every Municipality shall prepare every year a development plan for the succeeding year considering the development plans submitted by the Ward Committees or Ward Sabhas of the Municipality in the prescribed manner for that Municipal area and submit the same to the District Planning Committee before such date as prescribed] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.].Explanation. - For the purpose of this section "development plan" means a development plan for economic development, social justice [Improvement of living conditions, creation of employment opportunities and increase of production capacity] [Substituted 'and improvement of living conditions' by Act 14 of 1999, w.e.f. 24-3-1999.] in relation to matters enumerated in the Twelfth Schedule to the Constitution including the matters to which the administrative power vests in the Municipality under the provisions of this Act or any other law.
