Section 29(4) in Maharashtra Housing (Regulation And Development) Act, 2012
(4)(a)The Housing Regulatory Authority shall prepare and submit, to the state Government, once in every year the report in such form and at such time as may be prescribed, containing,-(i)a description of all the activities of the Housing Regulatory Authority for the previous year; and(ii)the annual accounts for the previous year.(b)A copy of the report received under clause (a) above shall be laid as soon as may be after it is received before each House of the State Legislature.
