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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Kerala - Subsection

Section 175(4) in Kerala Panchayat Raj Act, 1994

(4)The panchayat shall in addition to the annual and five year plans; prepare a perspective plan foreseeing a period of fifteen years, with special focus on spatial planning for infrastructure development and considering the resources and the need for further development and such plan shall be sent to the concerned District Planning Committee.]