Section 137(3) in The Mumbai Municipal Corporation Act, 1888
(3)As soon as may be after the commencement of each official year the municipal chief auditor shall deliver to [the Standing Committee] [These words were substituted by Maharashtra 27 of 1999, Section 74(c), (w.e.f. 23-4-1999).] a report upon the whole of the municipal accounts for the previous official year.
