Section 16 in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
16. Annual administration report to be laid before the State Legislature. -
The State Government shall, as soon as may be after the expiry of each financial year, lay before [* * *] [Words 'each House of omitted by Order No. 1504-L, dated the 31.7.70, published the Calcutta Gazette, Extraordinary, dated the 31.7.70. Part I, page 1708.] the State Legislature an annual administration report from the Administrator in respect of the undertaking of the Company with an audited statement of accounts.
