Section 2(12) in The Himachal Pradesh Municipal Corporation Act, 1994
(12)"District Planning Committee" means a committee constituted under article 234 ZD of the Constitution of India and under section 185 of the Himachal Pradesh Panchayati Raj Act, 1994 (4 of 1994) at the district level to consolidate the plans prepared by the Panchayats and the municipalities in the district;
