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State of Goa - Section

Section 238 in The Goa Panchayat Raj Act, 1994

238. Preparation of development plan.

(1)Every Panchayat shall prepare every year a development plan and submit it to the Zilla Panchayat before such date and in such form as may be prescribed.
(2)Every Zilla Panchayat shall prepare every year, a development plan of the district after including the development plans of Panchayats and submit it to the District Planning Committee constituted under section 239.