Section 130(1) in Gauhati Municipal Corporation Act, 1971
(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 128;(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 hands; and(d)The aggregate amount, which has up to the date of the statement been applied under section 129, in or towards discharging loans.
