Section 122A in The Chhattisgarh Municipalities Act, 1961
122A. Submission of audited accounts to State Government.
- [The Chief Municipal Officer shall forward the copy of adopted financial statements, balance sheet and report of the auditor to the State Government together with a report of action taken thereon by the Municipalities and shall also send copies thereof to the auditor.] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
