Section 29 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
29. Reports.-
(1)The Authority shall prepare an Annual Report of its working for eachfinancial year and submit it to the State Government along with other reports under section 28.(2)The Authority shall before such date, in such form and at such intervals as may be prescribed, submit the prescribed reports to the State Government.(3)the audit report and annual report of the authority shall be laid before both the Houses ofthe State Legislature by the State Government.
