Section 99 in The Orissa Town Planning and Improvement Trust Act, 1956
99. Annual statement by trustees.
(1)The aforesaid trustees shall at the end of every financial year, transmit to the Chairman a statement showing -(a)the amount which has been invested during the year under Section 97;(b)the date of the last investment made previous to the transmission of the statement;(c)the aggregate amount of the security held by them;(d)the aggregate amount which has, upto the date of the statement, been applied under Section 98 in or towards repaying loans; and(e)the aggregate amount already paid into each sinking fund.(2)Every such statement shall be laid before the Planning authority and published in the Gazette.
