Section 151(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner shall, at the end of each year, prepare a statement showing-(a)the amount which has been invested during the year under section 147,(b)the date of the last investment made during the year,(c)the aggregate amount of the securities in the hands of the Corporation at the end of the year, and(d)the aggregate amount which has been applied for the purpose of repayment of loan under section 150.
