Section 3P(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)The State Government shall cause the accounts of the Slum Rehabilitation Authority together with the audit report thereon forwarded to it under sub-section (3) to be laid before each House of the State Legislature as far as possible before the expiry of the year next succeeding the year to which the accounts and the report relate.
