Section 182(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The aforesaid trustees shall, at the end of every year, submit to the corporation a statement showing-(a)the amount which has been invested during the year under section 180;(b)the date of the last investment made previous to the submission of the statement;(c)the aggregate amount of the securities then in their hands; and(d)the aggregate amount which has up to the date of the statement been applied under section 181 in or towards discharging loans.
