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State of Jharkhand - Section

Section 114 in Jharkhand Municipal Act, 2011

114. Financial Statement.

(1)The Municipal Commissioner or the Executive Officer shall, within four months of the close of a year, cause to prepare a financial statement containing an Income and Expenditure Account and a Receipts and Payments Account for the preceding year in respect of the accounts of the municipality,
(2)The form of the financial statement, and the manner in which the financial statement shall be prepared, shall be such as may be prescribed.