Section 59 in Kerala Real Estate (Regulation and Development) Act, 2015
59. Annual report.
(1)The Authority shall prepare once in every year, in such form and at such time, as may be prescribed by the Government,-(a)a description of all the activities of the Authority for the previous year;(b)the annual accounts for the previous year; and(c)the programmes of work for the corning year.(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before the. State Legislature.
