Section 302(1) in Karnataka Municipalities Act, 1964
(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, a town municipal council shall submit to the Deputy [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and a city municipal council shall submit to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and to Government a report on the administration during the preceding official year in such form and with such details as the Government may direct.
