51. Preparation of Development plans by Municipalities.
- [(1) Ward Committee or Ward Sabha as the case may be] [Substituted 'Every Ward Committee' by Act 14 of 1999, w.e.f. 24-3-1999.] shall prepare every year in such form, as may be prescribed, a development plan for the ward alongwith an estimate of the expenditure therefor, for the next year and after finalising it in a meeting held three months before a financial year, submit the same to the Municipality concerned.(2)[ Every Municipality shall prepare every year a development plan for the succeeding year considering the development plans submitted by the Ward Committees or Ward Sabhas of the Municipality in the prescribed manner for that Municipal area and submit the same to the District Planning Committee before such date as prescribed] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.].Explanation. - For the purpose of this section "development plan" means a development plan for economic development, social justice [Improvement of living conditions, creation of employment opportunities and increase of production capacity] [Substituted 'and improvement of living conditions' by Act 14 of 1999, w.e.f. 24-3-1999.] in relation to matters enumerated in the Twelfth Schedule to the Constitution including the matters to which the administrative power vests in the Municipality under the provisions of this Act or any other law.(3)[ Every Municipality shall prepare a master plan for its development in the prescribed manner with focus on scientific spatial planning taking into account its resources and as per the fiscal investment and submit the same to the District Planning Committee.(4)Municipality shall have the power to prepare and implement detailed town planning schemes as per the laws relating to Town Planning for the time being in force subject to the master plan approved by the Government.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
