Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(1) in Kerala Real Estate (Regulation and Development) Act, 2015

(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 corning year.