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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Uttarakhand - Subsection

Section 68(2) in Uttarakhand Panchayati Raj Act, 2016

(2)The plan referred to in sub-section (1) shall be prepared by the Planning and Development Committee with the help of the Secretary/Khand Vikas Adhikari, in the manner prescribed and submit it to the Kshettra Panchayat.