Section 309(1) in Karnataka Panchayat Raj Act, 1993
(1)Every Grama Panchayat shall [having due regard to the development programes suggested by the Grama Sabha] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] prepare every year a development plan and [forward] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] it to the Taluk Panchayat before such date and in such form as may be prescribed.
