Section 460NN(1) in The Mumbai Municipal Corporation Act, 1888
(1)[The General Manager] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 191(a)(i), (w.e.f. 23-4-1999).] shall, as soon as may be after each first day of April, have prepared a detailed report of the administration of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] during the previous official year, together with a statement showing the amount of the receipts and disbursements respectively credited and debited to the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] during the said year and the balance at the credit of the fund at the close of the said year as also an account of the balance due on [loans and shall submit the same to the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted by Maharashtra 27 of 1999, Section 191(a)(ii), (w,e.f. 23-4-1999).].
