Section 180(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Commissioner shall, as soon as may be after each first day of April, cause to be prepared a detailed report of the municipal administration of the City during the previous financial year, together with a statement showing the [amounts of income and expenditure, assets and liabilities, and receipts and payments of the] [Substituted by Act No.22 of 2011.] Municipal Fund during the said year and the balance at the credit of the Fund at the close of the said year and shall submit the same to the Standing Committee.
