Section 99(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The aforesaid trustees shall at the end of every financial year, transmit to the Chairman a statement showing -(a)the amount which has been invested during the year under Section 97;(b)the date of the last investment made previous to the transmission of the statement;(c)the aggregate amount of the security held by them;(d)the aggregate amount which has, upto the date of the statement, been applied under Section 98 in or towards repaying loans; and(e)the aggregate amount already paid into each sinking fund.
