Section 415 in Jammu and Kashmir Municipal Corporation Act, 2000
415. Annual Administration Report.
(1)As soon as may be after Ist day of April, in every year and not later than such date as may be fixed by the Government in this behalf, the Corporation shall submit to the Government a detailed report of its activities during the proceeding years on such forms as the Government may direct.(2)The Commissioner shall prepare such report and the Corporation shall consider it and forward the same to the Government with its resolution theron, if any.(3)Copies of the report shall be kept for sale at the Corporation office.
