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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Kerala - Subsection

Section 295(15) in Kerala Municipality Act, 1994

(15)An abstract of every annual report of a Municipality as certified by the auditor showing its receipts under each head, the charges for the establishment, works undertaken, the sum expended on each work, the balance if any, remaining unexpended together with the audit report thereon shall be submitted to the officer authorised by Government, in this behalf, not later than fifteenth day of the second month of the next financial year.