Section 110 in The City of Nagpur Corporation Act, 1948
110. Annual administration report and statement of accounts of Corporation.
(1)The [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall [* * *] [These words were substituted for the words 'Mayor-in-Council', were deleted by Maharashtra 26 of 1999, Section 50.], as soon as may be after the first day of April, in each year, cause to be prepared a detailed report of the municipal administration of the City during the previous year, together with a statement showing receipts and disbursements credited and debited to the municipal fund during the previous financial year, and the balance at the credit of the fund at the close of the said financial year.(2)The [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall thereafter forward the report and statement to each Councillor and to the State Government.
