Section 26(2) in The Maharashtra Industrial Development Rules, 1962
(2)The report shall contain inter alia particulars regarding the -(a)industrial areas/estates entrusted to the Corporation by the State Government;(b)programme of work for the year under report:(c)progress of work during the year with particular reference to the(i)land acquired,(ii)development carried out,(iii)amenities provided,(iv)industries established in the industrial areas/estates, and(v)details of any other activities entrusted to and undertaken by the Corporation under and in accordance with the Act;(d)finance for Corporation;(e)changes, if any, in the constitution of the Corporation;(f)establishment under the Corporation and administration of its business;(g)directions given by the State Government to the Corporation and their compliance;(h)[* * *] [Deleted by G. N. of 22.7.1966.](i)[* * *] [Deleted by G. N. of 22.7.1966.]
