Section 23(4) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(4)The accounts of the Commission as certified by the Auditor General of Chhattisgarh or any other person appointed by him on his behalf, together with the audit report thereon shall be forwarded annually to the Government and the Government shall cause the same to be laid, as soon as it may be after it is received, before the State Legislature.
