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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Punjab - Subsection

Section 214(1) in The Punjab Panchayati Raj Act, 1994

(1)The District Planning Committee constituted in terms of the provisions of Article 243 ZD of the Constitution of India shall consolidate the plans prepared by the Panchayats, in every district, and shall also prepare draft development plan for the district as a whole.