Section 141 in Telangana District Boards Act, 1955
141. Procedure for abolishing or varying taxes.
(1)A Board may, at a special meeting, pass a resolution to propose the abolition of any tax already imposed under section 138 or section 139 or a variation in the amount or rate thereof.(2)Any such proposal shall be dealt with according to the procedure laid down in section 140 for the imposition of new tax, and the notification, of the abolition or variation of a tax under this section shall be conclusive proof that such abolition or variation has been made in accordance with the provisions of this Act.(3)Notwithstanding anything contained in section 140 or in this section, the Government shall have the power to reject a proposal for the abolition of a tax or a reduction in the amount or rate thereof or to vary the amount of such reduction or to impose a reduction in lieu of abolition, by referring the proposal back to the Board for further consideration or without such reference.
