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State of Tamilnadu - Section

Section 240 in Tamil Nadu Panchayats Act, 1994

240. Preparation of development plan.

(1)Every Village Panchayat shall prepare every year a development plan for the Panchayat Village and submit it to the Panchayat Union Council before such date and in such form as may be prescribed.
(2)Every Panchayat Union Council shall prepare every year a development plan for the Panchayat Union after including the development plans of the Village Panchayats and submit it to the District Panchayat before such date and in such form as may be prescribed.
(3)Every District Panchayat shall prepare every year a development plan for the district after including the development plans of the Panchayat Union Councils and submit it to the District Planning Committee constituted under section 241.