Section 78 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
78. 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 coming 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 both Houses of State Legislature.
