LexSection 26 — Annual report and auditors’ report to be laid before Parliament.
The National Capital Region Planning Board Act, 1985
The Central Government shall cause the annual report and the auditors' report to be laid as soon as may be after their receipt, on the Table of each House of Parliament while it is in session, for a total period of thirty days, which may be comprised in one session or in two more successive sessions.Open in Lexace · Ask the AI about this section