Section 129A in The Chhattisgarh Municipal Corporation Act, 1956
129A. [ Submission of Financial Statement and Balance Sheet to Auditor. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- The Commissioner shall place the financial statement prepared under section 128 (3) and the balance sheet prepared under section 128 (4) before the house of the Corporation, which after examination of the same, shall adopt and remit them to the auditor as may be appointed in this behalf by the State Government.]
