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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Jharkhand - Subsection

Section 381(1) in Jharkhand Municipal Act, 2011

(1)Every Ward Committee shall prepare every year in such form, as may be prescribed, a development plan for the Ward along with an estimate of the expenditure therefor, for the next year and after finalizing it in a meeting held three months before a financial year, submit the same to the municipality concerned.Provided that in case of Municipal Corporation, the Ward Committee after preparation of development plan shall submit the same to the Zonal Committee and the Zonal Committee after consolidating the development plans in the wards in its jurisdiction shall submit the same to the municipality concerned.