Section 8(i) in Andhra Pradesh District Planning Committees Act, 2005
(i)ensure that each Gram Panchayat or Mandal Parishad or Zilla Parished or Nagar Panchayat or Municipality or Municipal Corporation in the district prepares a Development Plan for the financial year which shall be consolidated into the District Development Plan and shall be submitted to the Government for incorporation into the State Plan:
