Section 9(1) in Telangana Motor Vehicles Taxation Act, 1963
(1)The Government may, by notification,-(a)grant an exemption, make a reduction in the rate or order other modification not involving an enhancement in the rate, of the tax payable-(i)by any person or class of persons, or(ii)in respect of any motor vehicle or class of motor vehicles or motor vehicles running in any particular area; and(b)cancel or vary such exemption, reduction or other modification.
