Section 157 in Haryana Municipal Corporation Act, 1994
157. Annual statement by Commissioner.
(1)The Commissioner shall, at the end of every year, submit to the Corporation a statement showing, -(a)the amount which has been invested during the year under section 155;(b)the date of the last investment made previous 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 been applied under section 156, in or towards discharging loans.(2)A copy of every such statement shall also be submitted to the Government.
