Section 77(4) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(4)The accounts of the Authority, as certified by the Accountant General of the State or any other person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the Government by the Authority and the Government shall cause the audit report to be laid, as soon as may be after it is received, before each House of the State Legislature.
