Section 24 in Bombay Metropolitan Region Development Authority Act, 1974
24. Annual Report. - The Metropolitan Authority shall prepare after the end of each year (ending on the 31st day of March) a report of its activities during the previous year and submit it to the State Government before the 30th day of November and the State Government shall cause a copy of such report to be laid before the State Legislature.
[24A. Operations of Authority not to be carried out at a loss. - The Metropolitan Authority shall not and shall not be required to carry out any of its operations under this Act at a loss. Any deficit in the [Mumbai Metropolitan Region Development Fund] in any financial year shall be made good by the Authority not later than the close of next succeeding financial year.]
