Section 143(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If at any time it appears to the Government, on complaint made or otherwise, that any tax imposed is unfair in its incidence or that the levy thereof or any part of thereof is injurious to the interest of the general public it may require the Corporation to take within the specified period, measures to remove the objections ; and, if within that period the requirement is not complied with to the satisfaction of the Government, the Government may, by notification, suspend, the levy of the tax or such part thereof until the objection has been removed.Chapter-IX Borrowing
