Section 127A in Andhra Pradesh Municipalities Act, 1965
127A. [ Preparation of annual accounts. [Inserted by Act No. 22 of 2011, dated 27.12.2011.]
(1)The Commissioner shall prepare annual accounts in such form with such information, as may be prescribed. In particular, the annual accounts comprises the financial statements consisting of income and expenditure, assets and liabilities, and receipts and payments.(2)The annual accounts shall be prepared within such time as may be prescribed and be placed before the Council for approval.(3)On approval by the Council, the annual accounts shall be forwarded to the auditor appointed by the Government for audit.]
