Section 150(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner shall, at the end of every year, submit to Corporation a statement showing :-(a)the amount which has been invested during the year under section 148 ;(b)the date of the last investments made prior to the submission of the statement ;(c)the aggregate amount of the securities then in his hand; and(d)the aggregate amount which has up to the date of the statement, it been applied under section 149, in or towards discharging loans.
