52A. [ Power of State Government to grant relief. [Inserted by Act 29 of 19629 w.e.f. 1.10.1962]
- Notwithstanding anything in the preceding sections of this Chapter, the State Government, after consultation with the Chief Controlling Revenue Authority, if satisfied that it is just and equitable to grant relief in any case or class of cases,-(i)other than those to which any of the said sections is applicable; [XXX](ii)[XXX] [Omitted by Act 17 of 2017 w.e.f. 01.04.2017]may by order direct the grant of such relief as may be specified in the order and the Deputy Commissioner shall dispose of the case or class of cases conformably to such order.][Provided that the provisions of this section shall not apply to cases where refunds are claimed for loss of stamps.] [Inserted by Act 24 of 1999 w.e.f. 18.8.1999]
