(2)If at any time the [State Government] considers that any duty, tax or payment, or any portion thereof, which has been suspended or abolished under sub-section (1) is required for the purposes of this Act, it may, by notification, [* * * *] cancel, such suspension or abolition, wholly or in part, as it may think fit, from a date to be specified in the notification.Dissolution of Board.[177. Power of State Government to supersede the Board]. - (1) If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Board for such period as may be specified in the order.
