Section 131B in The Chhattisgarh Municipal Corporation Act, 1956
131B. [ Submission of audited accounts of State Government. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- The Commissioner shall forward the copy of adopted financial statements, balance sheet and report of the auditor to the State Government together with a report of action taken thereon by the Municipal Corporation and shall also send copies thereof to the auditor.]
