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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 118(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(1)Every Gram Panchayat shall (having due regard to the development programmes suggested by the Gram Sabha) prepare every year a development plan and forward it to the District Panchayat before such date and in such manner as may be prescribed.