Section 150(1) in Chennai City Municipal Corporation Act, 1919
(1)The aforesaid trustees 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 148,(b)the date of the last investment made previous to the submission of the statement,(c)the aggregate amount of the securities then in their hands, and(d)the aggregate amount which has up to the date of the statement been applied under section 149 in a or towards discharging loans.
