Section 101(2) in Kerala Town and Country Planning Act, 2016
(2)Every Local Self Government Institution and Development Authority shall prepare every year a report on its activities relating to the implementation of the Plans under this Act for each financial year, clearly specifying sector wise physical targets achieved along with relevant financial statements and submit the report to the District Planning Committee and Metropolitan Planning Committee, if any, which shall consolidate such reports and submit a consolidated report to the Board, in such form and on or before such date as may be prescribed.
