Section 151 in Kolkata Municipal Corporation Act, 1980
151. Annual statement by Municipal Commissioner.
(1)The Municipal Commissioner shall, at the end of each year, prepare a statement showing—(a)the amount which has been invested during the year under section 147,(b)the date of the last investment made during the year,(c)the aggregate amount of the securities in the hands of jhe Corporation at the end of the year. and(d)the aggregate amount which has been applied for the purpose of repayment of loan under section 150.(2)Every such statement shall be laid before a meeting of the Corporation and shall be published in the Official Gazette.
