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State of Haryana - Section

Section 214 in Haryana Panchayati Raj Act, 1994

214. District Planning Committee.

- District Planning Committee constituted under the Haryana Municipal Act, 1973, shall consolidate the plans prepared by the Gram Panchayat, Panchayat Samitis and Zila Parishads and also prepare a draft development plan for the district as a whole as per the provisions of Article 243 ZD of the Constitution of India.