Section 192 in The Delhi Municipal Corporation Act, 1957
192. Annual statement by Commissioner.
- The Commissioner shall, at the end of every year, submit to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] a statement showing—(a)the amount which has been invested during the year under section 190;(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 hands; and(d)the aggregate amount which has up to the date of the statement been applied under section 191, in or towards discharging loans.(2)Every such statement shall be published in the Official Gazette.
