Section 24 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
24. Annual Report of the Commission.
(1)The Commission shall prepare once every year in such form and at such time as may be prescribed, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded to the Government.(2)A copy of the report received under sub-section (1) shall be laid, as soon as it may be after it is received, before the State Legislature.
