Section 16(3) in Bangalore Metropolitan Region Development Authority Act, 1985
(3)[ The Audited accounts and report of the Auditor shall be published by the authority in the prescribed manner. The Authority shall send a copy of such audited accounts and the report of the Auditor to the State Government. The State Government shall cause the audited accounts and the report of the Auditor to be laid before both Houses of the State Legislature as soon as, after it is received by the State Government.] [Substituted by Act 16 of 2010 w.e.f. 16.04.2010.]
