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State of West Bengal - Section
Section 85 in West Bengal Municipal Act, 1993
85. [***] [Section 85 omitted by section 11 of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006), w.e.f. 1.10.2006]
| 85. Balance-sheet.- (1) Every Municipality shall cause to be prepared annually a balance-sheet of assets and liabilities in the prescribed form within six months of the close of a year.(2) The balance-sheet shall be placed before a meeting of the Board of Councilors.(3) A copy of the balance-sheet shall be given to the Director of Local Bodies.(4) Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, on the prayer of a Municipality, extend the date of preparation and presentation of the balance-sheet of a Municipality for reasons to be recorded in writing. |