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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Assam - Subsection

Section 126(3) in Assam Panchayat Act, 1994

(3)Every Zilla Parishad shall prepare every year a development plan of the district after including the development plans of the Anchalik Panchayats and submit it before such date and such form as may be prescribed by the District Planning Committee, to the District Planning Committee, constituted under section 3 (1) of this Act.