Section 309(3) in Karnataka Panchayat Raj Act, 1993
(3)Every Zilla Panchayat shall prepare every year a development plan of the district after including the development plans of the Taluk Panchayats and [forward] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] it to the District Planning Committee constituted under section 310.
