Section 150 in Jammu and Kashmir Municipal Corporation Act, 2000
150. Annual statement by Commissioner.
(1)The Commissioner shall, at the end of every year, submit to Corporation a statement showing :-(a)the amount which has been invested during the year under section 148 ;(b)the date of the last investments made prior to the submission of the statement ;(c)the aggregate amount of the securities then in his hand; and(d)the aggregate amount which has up to the date of the statement, it been applied under section 149, in or towards discharging loans.(2)A copy of every such statement shall also be submitted to the Government.
