Section 90 in Arunachal Pradesh Municipal Act, 2007
90. Financial Statement.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, within four months of the close of a year, cause to be prepared a financial statement containing an income and expenditure account and a receipts and payments account for the preceding year in respect of the accounts of the Municipality.(2)The Form of the financial statement, and the manner in which the financial statement shall be prepared, shall be such, as may be prescribed.
