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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The plan along with the recommendations, if any, of the Niyojan Samiti shall be laid by the Adhyaksha before the Zila Panchayat which may approve it in such form as it may think fit, and shall submit it to the District Planning Committee referred to in Article 243-ZD of the Constitution by such date as may be prescribed.] [Substituted by U.P. Act No 9 of l994.]