Section 42(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(1)Whenever a development plan for the district is required to be prepared under Section 63, the Adhyaksha shall after laying down a time-schedule for the completion of the various stages thereof forthwith inform the [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] of the district about the same and require each [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to submit its final plan by a specified date.
