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State of Uttar Pradesh - Section

Section 127B in The U.P. Municipalities Act, 1916

127B. Preparation of plan.

(1)The Executive officer of a municipality shall prepare every year a development plan for the municipal area in the manner prescribed by rules.
(2)The plan prepared under sub-section (1) shall be placed before the municipality in its meeting and the municipality may approve it with or without modification.
(3)The Executive Officer shall, after the plan is approved by the municipality send it to the District Planning Committee before such date as may be prescribed by rules.