Section 157(1) in Haryana Municipal Corporation Act, 1994
(1)The Commissioner shall, at the end of every year, submit to the Corporation a statement showing, -(a)the amount which has been invested during the year under section 155;(b)the date of the last investment made previous to the submission of the statement;(c)the aggregate amount of the securities then in his hand; and(d)the aggregate amount which has up to the date of the statement been applied under section 156, in or towards discharging loans.
