Section 30(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(1)The Authority shall during each financial year prepare, in such form and at such time, as may be prescribed, an annual administrative report giving a true and full account of its activities during the previous Financial year, and an account of the activities likely to be undertaken by it in the current financial year and copies of such report shall be forwarded to the State Government.
